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Karnataka HC: Apartment Subjected to Apartment Ownership Act, Ownership Flats Act Won't Apply - (28 Sep 2021)

TENANCY

Karnataka High Court has declared that once an Apartment, Building, Property is subjected to the provisions of Karnataka Apartment Ownership Act (KAOA) 1972, by execution of Declaration, Deed of Apartment and Bye-Laws, the Karnataka Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1972, would stop being applicable.

Tags : KARNATAKA HIGH COURT   KARNATAKA APARTMENT OWNERSHIP ACT 1972  

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