Section 6 in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
6. No alterations after disclosure of plans etc.
(1)After the plans, specifications and the nature of the fixtures, fittings amenities and common areas as sanctioned by the local authorities or Urban Development Authority concerned are disclosed to an intending transferee under section 4 and a written agreement of sale is entered into under section 5, the promoter shall not make any additions and alterations therein:(i)if it affects any apartment, without the previous consent in writing of the transferee who intends to take that apartment; and(ii)if it affects more than one apartment, without the previous consent in writing of all the transferees who intend to take those apartments.(2)Any of the additions or alterations referred to above shall be carried out only with the prior approval of the local authority or the Urban Development Authority concerned.
