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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3)(n) in Kerala Apartment Ownership Act, 1983

(n)such restrictions on the requirements respecting the use and maintenance of the apartments and the use of the common areas and facilities not setforth in the declaration, as are designed to prevent unreasonable interference with the use of their respective apartments and of the common areas and facilities by the several apartment owners;