Section 8 in The Orissa Apartment Ownership Act, 1982
8. Compliance with bye-laws, covenants, etc.
- Each apartment owner shall strictly comply with the bye- laws and with the covenants, conditions and restrictions set forth in the declaration and failure to comply with any of the same shall be a ground for an action to recover damages or for other relief or reliefs at the instance of the Manager or the Board of the Managers on behalf of the Association of Apartment Owners or the Competent Authority, or in a proper case by an aggrieved apartment owner.
