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State of Tamilnadu - Section

Section 39 in The Tamil Nadu Apartment Ownership Rules, 1997

39. Assessment. - All the owners are obliged to pay monthly assessment imposed by the ] Association to meet all expenses. The assessments shall be made on the value : of the unit.

(2)All the repairs of internal installations of the units such as, water, light, gas, power, sewerage, telephone, air-conditioners, sanitary installations, doors, windows, lamps and all other accessories, shall be at the expense of apartment owner concerned.
(3)The owner shall reimburse the association for any expenditure incurred in repairing any common area and facilities damaged due to his fault.