Section 11 in The Jammu and Kashmir Apartment Ownership Act, 1989
11. Certain works prohibited.
- No apartment owner shall do any work which would be prejudicial to the soundness or safety of the property or reduce the value thereof or impair any easement or hereditament or shall add any material structure or excavate any additional basement or cellar without first obtaining the consent of all the other apartment owners.Explanation. - In this section, reference to apartment owners shall be construed, in relation to a malty-stored building in any block, pockets or other designated area, the apartment owners of the concerned , malty-stored building in such block, pocket or other designated area.
