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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in Kerala Apartment Ownership Act, 1983

(2)No modification of, or amendment to, the bye-laws shall be valid, unless setforth in an amendment to the declaration, and such amendment is duly recorded, and a copy thereof is duly filed with the competent authority.