Section 8 in The Tamil Nadu Apartment Ownership Rules, 1997
8. That the right, title and interest of each owner of an apartment located on each of the ground and..............upper floors in the restricted common areas and facilities located in the respective floors and listed as above, and their proportionate share in the profit and common expenses in the said restricted common area and facilities as well as the proportionate representation for voting purposes with respect to the said restricted common areas and facilities in the meeting of the Association of Apartment Owners of the Apartment shall be in proportion as mentioned above.
