In exercise of the powers conferred by
sub-section (1) of section 25 of the Maharashtra Apartment Ownership Act, 1970
(Mah. XV of 1971), and of all other powers enabling it in that behalf, the
Government of Maharashtra, as no objections and suggestions are received in
pursuant to the Government Notification, Housing Department, No.
Sankirn-2019/CR. 118/RR-2, dated the 4th March 2020, published in the
Maharashtra Government Gazette, Extraordinary, Part IV-B, dated the 4th March
2020, is hereby pleased to make the following rules to amend the Maharashtra
Apartment Ownership Rules, 1972 as follows, namely:-- These rules may be called the Maharashtra
Apartment Ownership (Amendment) Rules, 2022. In the Maharashtra Apartment Ownership Rules,
1972, in Exhibit-B, in Chapter-III,-- (a)
after
bye-law 15, the following bye-law shall be inserted, namely:-- "15A. Special
meeting to take decision regarding sections 6, 6A, 8, 11, 12, 14 and 22.-- (1)
If
the apartment owners decides to take the decisions in respect of the matter
under the provisions of sections 6, 6A, 8, 11, 12, 14 and 22, the Board shall
call the special meeting. (2)
The
Board shall send the notice of such special meeting to the Competent Authority
to attend the meeting to authenticate the proceedings or decision taken by the
apartment owners or Association of Apartment Oeners." ; (b)
in
Chapter-X, in bye-law 56, for the figures and words "75 per cent."
the figures and words "51 per cent." shall be substituted.MAHARASHTRA
APARTMENT OWNERSHIP (AMENDMENT) RULES, 2022
PREAMBLE