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

State of Jammu-Kashmir - Subsection

Section 4(4)(a) in The Jammu and Kashmir Apartment Ownership Act, 1989

(a)the percentage of the undivided interest of each apartment owner in the common areas and facilities shall have a permanent character, and shall not be altered without the written consent of all the apartment owners.