Section 40 in The Gujarat Ownership Flats Act, 1973
40. Removal of doubt.
- For the removal of doubt it is hereby declared that the provisions of the Transfer of Property Act, 1882 (IV of 1882) shall, in so far as they are not inconsistent with the provisions of this Part, apply to every apartment together with its undivided interest in the common areas and facilities appurtenant to such apartment as the aforesaid provisions apply in relation to any immovable property, and the provisions of this Part shall take affect notwithstanding anything to the contrary contained in any contract.
