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State of Haryana - Section

Section 56 in Haryana Apartment Ownership Rules, 1987.

56. Amendment of By-laws. - These by-laws may be amended by the Association in a duly constituted meeting for such purpose and no amendment shall take effect unless approved by owners representing at least 75 per cent of the total value of all units in the ...... Condominium as shown in the declaration.

Form B(See rule 4)Form of deed of apartment