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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3)(b) in The Haryana Apartment Ownership Act, 1983

(b)provisions enabling the Board of Managers to lease out certain areas of the property for the purposes for which the same are meant and for distribution of resulting proceeds to the apartment owners as income or application thereto in reduction of their common charges for maintaining the said property;