Section 16(2)(a) in The Haryana Apartment Ownership Act, 1983

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State of Haryana - Subsection

Section 16(2)(a) in The Haryana Apartment Ownership Act, 1983

(a)the election from among the apartment owners of a Board of Managers, the number of persons constituting the same, the tenure of such Board and that the term of at least one-third of the members of such Board shall expire annually; the powers and duties of the board, the method of appointment and removal from office of Secretary, Manager or Managing Agent and specifying which of the powers and duties granted to the Board by this Act or otherwise may be delegated by the Board to any or all of them :

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State of Haryana - Subsection

Section 16(2)(a) in The Haryana Apartment Ownership Act, 1983