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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(1)(c) in Himachal Pradesh Apartment Ownership Act, 1978

(c)any covenant, condition or restriction set forth in the declaration to which he is subject or a party, he shall, at the instance of the manager, or the board of managers on behalf of the association of the apartment owners, an aggrieved apartment owner or in a proper case, the competent authority, on conviction before a magistrate, be liable to a fine which may extend to rupees one thousand, or to a term of imprisonment which may extend to six months, or to both, and in case of continuing contravention, to additional fine which may extend to rupees fifty for every day during which such contravention continues after conviction for the first such contravention.