Section 3 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
3. Declaration of purchaser or lessees.
(1)Under section 2 and 9 of the Act, each apartment owner shall file certified copy of declaration in Form-A in the office of competent authority within three months from the date of notification of these rules or from the date of acquiring apartment from an apartment owner by gift, exchange, purchase or otherwise or taking lease of apartment, whichever is later.(2)The declaration shall be signed by the apartment owner and verified in the presence of a magistrate or any other person competent to administer oath.
