Section 15 in Himachal Pradesh Apartment Ownership Act, 1978
15. Instrument of declaration etc. compulsorily registerable.
(1)All instruments relating to the declaration or any amendment thereto referred to in section 12 of the withdrawal of a property from the provisions of this Act referred to in section 14 or the instrument referred to in sub-section (3) of section 5 shall be deemed to be instruments compulsorily register able within the meaning of clause (d) of sub-section (1) of section 17 of the Registration Act, 1908 (16 of 1908).(2)The withdrawal provided in section 14 shall in no way bar the subsequent re-submission of the property to the provisions of this Act.
