Section 9(11) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(11)Where any lessee omits or fails to take any action either in accordance with the provisions of sub-section (2) or sub-section (3) or sub-section (7) the lessor may, in the first instance, require the lessee by a notice in writing to take action against the defaulting apartment owner under sub-section (2) or sub-section (3) or, as the case may be, under sub-section (7), within a period of ninety days from the date of service of such notice, and in the event of the omission or failure of the lessee to do so within such period, the lessor may himself take action as contained in sub-section (2) or sub-section (3) or subsection (7), and the provisions of sub-section (4) to sub-section (6) and subsection (8) to sub-section (10), shall, as far as may be apply to any action taken by him as if such action had been taken by the lessee.
