Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 41 in The M.P. Prakoshtha Swamitva Rules, 1976

41. Use of family units-internal changes. - (1) All units (except units on the [...................] [Here specify number of apartment, if any, used for commercial purposes.]) shall be utilised for residential purposes only.

(2)An owner shall not make any structural modifications or alterations in his unit or installations located therein without previously notifying the Association in writing, through the President of the Board, if no Manager is employed. The Association shall have obligation to answer within the days and failure to do so within the stipulated time shall mean that there is no objection to the proposed modification, alteration or installation.