Section 8(11) in The Delhi Apartment ownership Act, 1986
(11)Where any lessee omits or fails to take nay action either in accordance with the provisions of sub section (2), or sub section (3) or sub section (7) the lessor may, in the first instance, require the lessee by a notice in writing to take action against the defaulting apartment owner under sub section (2) or sub section (3) or as the case may be, under sub section (7), within a period of ninety days from the date of service of such notice, and in the event of the omission or failure of the lessee to do so within such period, the lessor may himself take action as contained in sub section (2) or sub section (3) or sub section (7), and the provisions of sub section (4) in sub section (6) and sub section (8) to sub section (10) shall, as far as may be, apply to any action taken by him as if such action had been taken by the lessee.
