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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(7) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(7)The promoter shall maintain the common areas and facilities till the Association is formed in accordance with the conditions laid down in sub-section (2) of Section 14 and shall be entitled to levy proportionate maintenance charges as specified in the declaration.