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State of Mizoram - Section

Section 111 in Mizoram (Land Revenue) Act, 2013

111. Certain works prohibited.

- No apartment owner shall do any work or put the apartment to any other use which would jeopardize the soundness or safety of the property, reduce the value thereof nor shall any apartment owner add any material structure or excavate any additional basement or cellar without previously obtaining the unanimous consent of all the other apartment owners.