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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2) in Maharashtra Apartment Ownership Rules, 1972

(2)All the repairs of internal installations of the unit such as water, light, gas, power, sewage, telephones, air conditioners, sanitary installations, doors, windows, lamps and all other accessories belonging to the unit area shall be at the expense of the apartment owner concerned.