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State of Uttar Pradesh - Section

Section 21 in Uttar Pradesh Ownership of Flats Act, 1975

21. Removal of doubts.

- For the removal of doubts, it is hereby declared that the Provisions of the Transfer of Property Act, 1882 shall, in so far as they are not inconsistent with the provisions of this Act, apply to every flat together with its undivided interest in the common areas and facilities as those provisions apply in relation to any other immovable property.