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State of Madhya Pradesh - Section

Section 4 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

4. Ownership and common facilities of apartments.

- The percentage of undivided interest of each apartment in a building parts of which are put to non residential uses, if permitted by the concerned Authority, shall be increased to 50% of basic interest as determined for resident use. However the voting rights shall remain unchanged.