Section 9(12) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(12)For the removal of doubts, it is hereby declared that no work in any apartment by the owner thereof shall be deemed to be a breach of the terms of the sub-lease in respect of the land on which the building containing such apartment has been constructed unless the work is prohibited by sub-section (2) of Section 6.
