Section 41(2) in Maharashtra Apartment Ownership Rules, 1972
(2)An owner shall not make any structural modifications or alterations in his unit or installations located therein without previously notifying the Association in writing, through the President of the Board if no manager is employed. The Association shall have the obligation to answer thirty days and failure to do so within the stipulated time shall mean that there is no objection to the proposed modification, alteration or installation.
