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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Apartment Ownership Act, 1970

(1)Each apartment owner shall be entitled to the exclusive ownership and possession of his apartment [in accordance with the Declaration executed and registered as required by section 2 of this Act.] [These words were deemed always to have been added by Maharashtra 6 of 1974, Section 5.]