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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in Karnataka Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1972

(2)The person who has taken or agreed to take the flat or the occupier may, if the manager has contravened the provisions of sub-section (1), make an application to the Court for a direction to restore such supply or service.