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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2) in The Tamil Nadu Apartment Ownership Rules, 1997

(2)An owner shall not carry any structural modification or alternation or installation located therein, in his unit without notifying the association in writing. The Association shall have the obligation to answer with in thirty days and failure to do so shall mean that there is no objection to the proposed modification or alternation or installation.