Section 31 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
31. Act to be binding on apartment owners, tenants, etc.
(1)All apartment owners, their tenants and employees or any other person that may in any manner use the property or any part thereof [* * *] [Omitted by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993, section 11.] shall be subject to this Act, and to the Declaration and bye-laws of the association of the apartment owners.(2)All agreements, decisions and determinations lawfully made by the association of apartment owner in according with the voting percentage specified in the Declaration or bye-laws shall be deemed to be binding on all the apartment owners.
