Section 21 in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
21. Manager to cut off, withhold, curtail or reduce essential supply.
- The manager or board of managers of an association of apartment owners may, after due notice of not less than seven days, for just and sufficient cause, cut off, with-hold, or in any manner curtail or reduce, any essential supply or service enjoyed by an apartment owner.Explanation. - In this section, essential supply or service includes the supply of water, electricity, lights in passages and on stair cases, and lifts, and conservancy or sanitary service.
