Section 15 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
15. [ Withdrawal from the provisions of this Chapter. [Substituted by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993, section 7.]
- Common ownership, After due compliance with the provisions of Section 5 and 7, the property shall be deemed to be owned in common by the apartment owners and the undivided interest in the property owned in common which shall appertain to each apartment owner shall be the percentage of undivided interest previously owned by such owner in the common areas and facilities.] [Substituted by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993.]
