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[Cites 0, Cited by 1] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(b) in The Delhi Apartment Ownership Act, 1986

(b)The percentage of the undivided interest in the common areas and facilities shall not be separated from the apartment to which it appertains and shall be deemed to be conveyed or encumbered with the apartment, even though such interest is not expressly mentioned in the conveyance or other instrument.