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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(1) in Kerala Apartment Ownership Act, 1983

(1)Without limiting the rights of any apartment owner, actions may be brought by the Secretary or Managing Committee, in either case in the discretion of the Managing Committee, on behalf of two or more of the apartment owners as their respective interest may appear, with respect to any cause of action relating to the common areas and facilities or more than one apartment.