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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3)(a) in The Gujarat Ownership Flats Act, 1973

(a)Subject to the provisions of this Part, provision for regulating transfer partition of any apartment and percentage of undivided interest in the common areas and facilities appurtenant to such apartment, subject to such terms and conditions as may be specified in the bye-laws.