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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1) in The Karnataka Apartment Ownership Act, 1972.

(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-law shall be valid, unless 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.