Section 2 in Tamil Nadu Apartment Ownership Act, 1994
2. Application of this Act.
- This Act shall apply to every apartment in a building constructed whether before or after the date of commencement of this Act:Provided that such building shall contain five or more apartments or three or more floors and construction of such building has been made in accordance with a planning permit and also a building plan duly sanctioned by the appropriate authority concerned under the relevant law for the time being in force.
