Section 21 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
21. Manager to cut off, withhold, curtail or reduce essential supply or service.
- The Manager or Board of Managers of an association of apartment owner may, after due notice of not less than seven days, for just and sufficient cause, cut off, withhold, or in any manner curtail or reduce, any essential supply or service enjoyed by an apartment owner.Explanation. - In this section essential supply or service includes the supply of water, electricity, lights in passages and on stair cases, and lifts, and conservancy of sanitary service.
