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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Apartment Ownership Act, 1994

(3)The common areas and facilities and the limited common areas and facilities shall remain undivided and no apartment owner or any other person shall bring any action for partition or division of any part thereof and any covenant to the contrary shall be null and void.