Section 27 in The Tamil Nadu Apartment Ownership Rules, 1997
27. That insurance premium for any blanket insurance coverage shall be a common expense to be paid by monthly assessments levied by the Association of Apartment owners and that such payment shall be held in a separate account of the association and used solely for the payment of the blanket property insurance premiums as such premiums become due.
In Witness Whereof, Thiru..........................has hereto set his hand this.........the day of 20........Signed And Delivered By Thiru.......................in the presence of.....Before MeAnnexureBye-Laws of The Association of Apartment Owners
