24. Act to be binding on apartment owners, tenants, etc.—
(1) The provisions of this Act shall
have effect notwithstanding anything inconsistent therewith contained in any other law for the time being
in force or in any contract, undertaking or other instrument and all apartment owners, tenants of owners,
employees of owners and tenants, or any other person who may, in any manner, use the property or any
part thereof to which this Act applies, shall be subject to the provisions of this Act and the bye-laws and
the rules made thereunder:
Provided that nothing contained in this sub-section shall affect the right, title or interest acquired by
any allottee or other person in common areas and facilities from any promoter on or before the 28th day
of February, 1986.
(2) All agreements, divisions and determinations lawfully made by the Association of Apartment
Owners in accordance with the provisions of this Act and the bye-laws shall be deemed to be binding on
all apartment owners.
