Section 7 in The Tamil Nadu Apartment Ownership Rules, 1997
7. That the right, title and interest of each owner of the apartment in the general common areas and facilities listed in paragraph 4(d) and their proportionate share in the profits and common expenses in the said general common areas and facilities as well as the proportionate representation for voting purposes in the meeting of the Association of Apartment Owners of the (mention name of the apartment).............Apartment each shall be in the proportion as mentioned above.
