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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(f) in The Karnataka Apartment Ownership Act, 1972.

(f)value of the property and of each apartment, and the percentage of undivided interest in the common areas and facilitiesappurtaining to each apartment and its owner for all purposes, including voting; and a statement that the apartment and such percentage of undivided interest are not encumbered in any manner whatsoever on the date of the Declaration;