Section 8 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
8. Compliance with Convenants and bye-laws.
- An apartment owner shall comply strictly with this Act the rules and the bye-laws and with the covenants, conditions and restrictions set forth in the deed of apartment and failure to comply with any of them shall be a ground for action to recover sums due for damages, or for injunctive relief, or both by the board on behalf of the association, or in proper case, by an aggrieved apartment owner, before the competent authority.
