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State of Tamilnadu - Section

Section 18 in The Tamil Nadu Apartment Ownership Rules, 1997

18. That each apartment owner shall comply with the provisions of this Deed (the by-laws, decisions and resolutions of the Association of Apartment Owners or its representative) and failure to comply with any such provisions, decisions or resolutions, shall be grounds for an action to recover sums due, for damages, or for injunctive relief.