Section 11 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
11. Certain works prohibited.
- No apartment owner shall do any work which would be prejudicial to the soundness or safety of the property or reduce the value thereof or impair any easement or hereditament or shall or shall add any material structure or excavate any additional basement or cellar, without first obtaining the consent of all the other apartment owners.Explanation. - Where there is more than one building in the association, reference to the other apartment owner in the section, is only to the other apartment owners in the concerned building.
