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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2)(j) in The Gujarat Ownership Flats Act, 1973

(j)Such restrictions on the requirements respecting the use and maintenance of the apartments and the use of the common areas and facilities not set forth in the Declaration, as are designed to prevent, unreasonable interference with the use of their respective apartments and of the common areas and facilities by the several apartment owners.