Vasant Prabhu, Secretary:— Whereas MahaRERA Circular No. 28/2021 dated 8 March 2021, provides for format for making application under section 7(3) for obtaining consents of at least 51 % of allottees.
2. Where the same MahaRERA Circular No. 28/2021 also provides for format for making application under section 14(2) by obtaining consent of at least two-thirds of allottees.
3. Whereas, few doubts have been raised by the promoters regarding these formats and therefore, the MahaRERA felt it necessary to issue the following clarification:
1) With respect to Format - B : Resolution/Consent for Extension and Format - C : Resolution/Consent for Correction U/S 14(2), incase the table providing allottee details and signatures does not fit in single page due to large number of allottees, then the table can be spread across multiple pages. In such case, every page should contain the MahaRERA Project Registration number, resolution to which allottees are agreeing to and cumulative table. (sample Attached herewith)
2) Further, Approval of allottees can also be received over email/Individual Letter. In such case, the copy of email/Individual Letter should be annexed with the application.
APPLICATION FOR EXTENSION OF PROJECT COMPLETION DATE U/S 7(3)
(On promoter's letterhead) (Format-B)
(Read circular no. 28/2021 date 08/03/2021
RESOLUTION/CONSENT FOR EXTENSION
Project Name : ABC Ltd Project registration no-P 000001000001
We hereby resolve to give our consent for extension until date 31-12-2021
Total Units in the Project Sold Unit Consents Obtained Percentage of Consent 50 30 24 80%
S. No Name of allottees Flat/Plot Details Signature 1 ABC A 101 2 ABC A 102 3 ABC A 103 4 ABC A 104 5 ABC A 105 6 ABC A 106 7 ABC A 107 8 ABC A 108 9 ABC A 109 10 ABC A 110 11 ABC A 111 12 ABC A 112 13 ABC A 113 14 ABC A 114 15 ABC A 115 16 ABC A 116 17 ABC A 117 18 ABC A 118 19 ABC A 119 20 ABC A 120 21 ABC A 121 22 ABC A 122 23 ABC A 123 24 ABC A 124