Section 41 in Maharashtra Apartment Ownership Rules, 1972
41. Use of Family Unit. - Internal Changes. - (1) All units (except units on the [...........] [Here specify number of apartment, if any, used for commercial purposes.]) shall be utilised for residential purposes only.
(2)An owner shall not make any structural modifications or alterations in his unit or installations located therein without previously notifying the Association in writing, through the President of the Board if no manager is employed. The Association shall have the obligation to answer thirty days and failure to do so within the stipulated time shall mean that there is no objection to the proposed modification, alteration or installation.
