Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 17 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019 17. That, the general and/or restricted common areas and facilities shall remain undivided and no owner shall bring any action for partition or division thereof.
