Section 39 in The Gujarat Ownership Flats Act, 1973
39. Part to be binding on apartment owners, tenants, etc.
(1)All apartment owners, tenants of such owners, employees of owners and tenants, or any other person that may in any manner use property or any part thereof submitted to the provisions of this Part shall be subject to this Part and to the Declaration and the bye-laws of the association of apartment owners adapted pursuant to the provisions of this Part.(2)All agreements, decisions and determinations lawfully made by the association of apartment owners in accordance with the voting percentages established under this Part, Declaration or bye-laws, shall be deemed to be binding on all apartment owners.
