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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1) in The Gujarat Ownership Flats Act, 1973

(1)The administration of every property shall be governed by bye-laws a true copy of which shall be annexed to the Declaration. No modification of or amendment to the bye-laws shall be valid, unless it is set forth in an amendment to the Declaration, and such amendment is duly recorded, and a copy thereof is duly filed with the competent authority.