Section 17 in Tamil Nadu Apartment Ownership Act, 1994
17. Action by Society or Association of Apartment owners op behalf of the apartment owners.
- Without limiting the rights of any apartment owner, action may be brought by the society or the Association of Apartment owners on behalf of any apartment owner as his respective interest may appear with respect to any cause of action relating to the common areas and facilities and the limited common areas and facilities of more than one apartment.
