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] [Section 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(3) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019 (3)The Owner shall reimburse the association for any "expenditure" incurred in repairing or replacing any common area and facilities damaged due to his fault.
