KARNATAKA APARTMENT OWNERSHIP ACT, 1972

An Act to provide for the ownership of an individual apartment in a building and to make such apartment heritable and transferable property and for matters connected therewith.

Act number

Act 17 of 1973

Year

1973

Enacted on

14-07-1973

In force from

01-04-1975

Jurisdiction

Karnataka State Act

Subjects

Housing And Urban Development, Land And Property

Read the full text of KARNATAKA APARTMENT OWNERSHIP ACT, 1972 section by section on LawLens.

Official source: India Code