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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(5) in The Haryana Apartment Ownership Act, 1983

(5)The necessary work of maintenance, repair and replacement of the common areas and facilities and the making of any additions or improvements thereto shall be carried out as provided herein and in the bye-laws.