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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(5) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

(5)No owner shall undertake any work that,
(i)result in encroachment of common areas,
(ii)result in damage or disturbance of common areas, adjacent upper or lower floors.
If any of the above changes are effected by any owner, he will make them good at his own cost, failing which the Association is entitled to effect recovery of the cost of rectification from him.