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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(2)The service of process on two or more apartment owners in any action relating to the common areas and facilities of more than one apartment, may be made on the person designated in the bye-laws to receive service of process.