Section 16(2)(j) in The Karnataka Apartment Ownership Act, 1972.

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State of Karnataka - Subsection

Section 16(2)(j) in The Karnataka Apartment Ownership Act, 1972.

(j)such restrictions on the requirements respecting the use and maintenance of the apartments and the use of the common areas and facilities not set forth in the Declaration, as are designed to prevent unreasonable interference with the use of their respective apartments and of the common areas and facilities by the several apartment owners; and

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State of Karnataka - Subsection

Section 16(2)(j) in The Karnataka Apartment Ownership Act, 1972.