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State of Madhya Pradesh - Section

Section 55 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

55. Amendment of Bye-laws. - These Bye-laws may be amended by the Association in a duly constituted meeting for such purpose and no amendment shall take effect unless approved by owners representing at least two third of the total number of the units in the building with the prior approval of the competent authority.