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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in Uttar Pradesh Ownership of Flats Act, 1975

(2)Such insurance coverage shall be written on the property in the name of such Manager or of the Board of Managers of the Association of the owners of flats as trustee for each owner of flats in the percentage established in the Declaration.