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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1) in The Karnataka Apartment Ownership Act, 1972.

(1)Each apartment owner shall be entitled to an undivided interest in the common areas and facilities in the percentage expressed in the Declaration. Such percentage shall be computed by taking as a basis the value of theapartment in relation to the value of the property and such percentage shall reflect limited common areas and facilities.