Section 12 in Tamil Nadu Apartment Ownership Act, 1994
12. Society or Association of Apartment Owner.
- As soon as the Deeds of Apartments are executed and registered under sections 5 and 11, but not later than three months from the dale of such registration, the apartment owners shall form a society either registered under the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), or under the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act 27 of 1975), or an Association of Apartment owners, with the object to maintain all common areas and facilities and the limited common areas and facilities, to provide such amenities as may be necessary in the common interest of all the apartment owners and to do such other things as maybe considered incidental or conductive to the attainment of the objects specified in the by-laws.
