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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1) in The Karnataka Apartment Ownership Act, 1972.

(1)All apartment owners, tenants of such owners, employees of owners and tenants, or any otherperson that may in any manner use property or any part thereof submitted to the provisions of this Act shall be subject to this Act and to the Declaration and the bye-laws of the Association of Apartment Owners adopted pursuant to the provisions of this Act.