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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(d) in The Bihar Apartment Ownership Act, 2006

(d)"Apartment owner" means an allottee to whom an Apartment has been finally transferred or sold by the Promoter and who as a result of which owns the Apartment and has an undivided interest in the common area and facilities appurtenant to such Apartment in the manner/percentage specified in the Deed of Apartment;