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 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in Uttar Pradesh Ownership of Flats Act, 1975

(2)All agreements, decisions and determinations lawfully made by the Association of Owners of flats in accordance with the voting percentage established under this Act, the Declaration or the bye-laws, shall be deemed to be binding on all owners of flats.