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State of Tamilnadu - Section
Section 56 in The Tamil Nadu Apartment Ownership Rules, 1997
56. Amendments of by-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 seventy-five per cent of the total value of the units in the building.
Register of Deed of Apartments to be Maintained by the Competent Authority| Location and address of the Apartment | Floor of the building | Apartment No. shown in the plan annexed | Name of the builder | Registration District and Sub-District in whichdeed of apartment are registered |
| (1) | (2) | (3) | (4) | (5) |
| Date of application for registration | Name of the apartment owner and address | Date of registration of the Deed of Apartment | Percentage of undivided interest in the land |
| (6) | (7) | (8) | (9) |
| Percentage of undivided interest in common areasand facilities | Price of apartments settled | Date of payment of price | S. No., volume and page |
| (10) | (11) | (12) | (13) |