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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2) in The Tamil Nadu Apartment Ownership Rules, 1997

(2)The Apartment shall have elevators for transportation of the owners and their guests and for freight service, or auxiliary purposes. Owners and tradesmen are required to utilize exclusively freight or service elevators for transporting packages, merchandise or any other object that may effect the comfort or well being of the passenger of the elevators meant for the transportation of owners, residents and guests.