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State of Haryana - Section

Section 39 in Haryana Apartment Ownership Rules, 1987.

39. Assessments. - All owners are obliged to pay monthly assessments imposed by the Association to meet all expenses relating to the.....Condominium, which may include an insurance premium for a policy to cover repair and reconstruction work in case of hurricane, fire, earthquake or other hazard or calamity. The assessments shall be made pro rata according to the value of the unit owned, as, stipulated in the Declaration. Such assessments shall include monthly payments to a General Operating Reserve and a Reserve Fund for Replacements.