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State of Madhya Pradesh - Section

Section 19 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

19. That, the undivided interest in the general and/or restricted common areas and facilities shall not be separated from the apartment to which it appertains and shall be deemed conveyed or encumbered with the apartment even though such interest is not expressly mentioned or described in the conveyance or other instrument.