Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Karnataka - Section

Section 5 in The Karnataka Apartment Ownership Act, 1972.

5. Ownership of apartments.-

(1)Each apartment owner shall be entitled to the exclusive ownership and possession of his apartment.
(2)Each apartment owner shall execute a Declaration that he submits his apartment to the provisions of this Act and a Deed of Apartment in relation to his apartment in the manner prescribed for the purpose.