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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Apartment Ownership Act, 1970

(1)Each apartment owner shall be entitled to an undivided interest in the common areas and facilities in the percentage expressed in the Declaration. Such percentage shall be computed by taking as a basis the value of the apartment in relation to the value of the property; and such percentage shall reflect the limited common areas and facilities.