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State of Tamilnadu - Section

Section 43 in The Tamil Nadu Apartment Ownership Rules, 1997

43. Right of entry. - (1) An owner shall grant the right of entry to the Manager or to any other person authorized by the Board of the Association in case of emergency whether the owner is present at the time or not.

(2)An owner shall permit other owners or their representative when so required to enter his unit for the use of performing installation and alterations or repairs to the mechanical or electrical service, provided, those requests for entry are made in advance and that such entry is at a time convenient to the owner, but, in case of emergency, such right of entry shall be immediate.