Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(3) in The Gujarat Ownership Flats Act, 1973

(3)The common areas and facilities shall remain undivided, and no apartment owner or any other person shall bring any action for partition or division of any part thereof, unless the property has been removed from the provisions of this Part as provided in Sections 29 and 37. Any covenant to the contrary shall be null and void.