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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1)(b) in The Bihar Apartment Ownership Act, 2006

(b)shall, if required so to do by the bye-laws or by a majority of the Apartment owners, obtain insurance for the property against loss or damages by fire or other hazards under such terms and for such amounts as shall be so requested or required.