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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in The Tamil Nadu Apartment Ownership Rules, 1997

(2)All the repairs of internal installations of the units such as, water, light, gas, power, sewerage, telephone, air-conditioners, sanitary installations, doors, windows, lamps and all other accessories, shall be at the expense of apartment owner concerned.