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[Cites 0, Cited by 1] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(a) in The Delhi Apartment Ownership Act, 1986

(a)The percentage of the undivided interest of each apartment owner in the common areas and facilities shall have a permanent character, and shall not be altered without the written consent of all the apartment owners.