Section 13(1) in Tamil Nadu Apartment Ownership Act, 1994
(1)The administration of every property shall be governed by the by-laws, a true copy of which shall be filed with the competent authority. No amendment of the by-laws shall be valid unless a copy thereof is duly filed with the competent authority. Amendment of the by-laws shall take effect from the date, if any, specified in the amendment. Where no such date is specified, the amendment shall take effect from the date on which a copy of it is filed with the competent authority.
