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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(2) in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987

(2)All agreements, decisions, and determinations lawfully made by the association of apartment owners in accordance with the voting percentage specified in the Declaration or bye-laws shall be deemed to be binding on all the apartment owners.