Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Madhya Pradesh - Subsection Section 40(3) in The M.P. Prakoshtha Swamitva Rules, 1976 (3)An owner shall reimburse the Association for any expenditure incurred in repairing or replacing any common area and facility damaged through his fault.
