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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in Tamil Nadu Apartment Ownership Act, 1994

(1)Each apartment owner shall be entitled to an undivided interest in the common areas and facilities in the percentage specified in the Deed of Apartment and the limited common areas and facilities. Such percentage shall be computed by taking as the basis the extent of the plinth area available in the apartment in relation to the total extent of the plinth area available in the building.