Section 27(2) in Tamil Nadu Apartment Ownership Act, 1994
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of Deed of Apartment specified in section 10 and the particulars to be mentioned therein;(b)the matters to be provided in the by-laws under sub-section (2) of section 13;(c)the collection of fees from the apartment owners by the society or the Association of Apartment owners which shall be payable to the competent authority towards administrative charges;(d)any other matter which is required to be, or may be, prescribed.
