Section 45 in The Tamil Nadu Apartment Ownership Rules, 1997
45. Funds. - Funds may be raised by the Association in all or any of the following ways:-
(a)by shares;(b)by contributions and donations by the apartment owners;(c)from common profits which shall form the nucleus of the Reserve Funds;(d)by raising loans, if necessary, subject to such terms and conditions as the Association, with the approval of the competent authority, may determine in this behalf.
