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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3)(b) in The Gujarat Ownership Flats Act, 1973

(b)Provisions enabling the Board of managers to retain certain areas of the building and lease such areas to non-residents for commercial purposes and for distribution of resulting proceeds to the apartment owners as income or application thereof in reduction of their common charges for maintaining the building.