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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2) in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987

(2)All agreements, decisions and determinations lawfully made by the association of apartment owner in according with the voting percentage specified in the Declaration or bye-laws shall be deemed to be binding on all the apartment owners.