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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(1)Without prejudice to the rights of any apartment owner, action may be brought by the board in its discretion on behalf of two or more of the apartment owners as their respective interests may appear, with respect to any cause of action relating to the common areas and facilities or more than one apartment.