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State of Kerala - Section

Section 8 in Kerala Apartment Ownership Act, 1983

8. Certain works prohibited.

- No apartment owner shall, without the previous unanimous consent of all the other apartment owners, -
(a)do any works which would-
(i)jeopardise the soundness or safety of the property; or
(ii)reduce the value of the property; or
(iii)impair any easement or hereditament; or
(b)add any material structure to his apartment or excavate any additional basement or caller in the property.