Section 16 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
16. That, so long as the owner, own one or more apartments, the owner shall be subject to the provisions of this Deed and of the Annexure.............attached hereto and the owner covenant to take no action which will adversely affect the rights of the Association of Apartment Owners with respect to assurances against latent defects in the building or other rights, assigned to the Association by reason of the establishment of the apartment.
