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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4)(a) in The Bihar Apartment Ownership Act, 2006

(a)The percentage of the undivided interest of each Apartment owner in the Common areas and facilities shall have a permanent character, and shall not be altered without the written consent of all the Apartment owners.