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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(1)The common profits of the property shall be distributed among, and the common expenses shall be charged to, the apartment owners, according to the percentage of their undivided interest in the common areas and facilities.