Section 17 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
17. Registration of deed of apartment.
(1)Every declaration under the proviso to Section 2, every instrument under Section 9, every sub lease and every document transferring management of common areas and facilities to an association under Section 12, every deed of apartment and every endorsement thereon and every hire purchase agreement relating to an apartment and a set of floor plans for every building of apartments under Section 14, and every record of succession under Section 16 shall be deemed to be documents which are compulsorily registrable under the Registration Act, 1908 and shall be registered with the Registrar accordingly, and words and expressions used in this section but not defined in this Act, shall have the meaning respectively assigned to them in the Registration Act, 1908.(2)The promoter shall file in the appropriate Registration Office with the draft deed of apartment in respect of every building a set of all floor plans of the building showing the layout, location numbers and dimensions of apartments and bearing the verified statement of an architect or a licence holder duly authorised by the local body certifying that it is an accurate copy of the plans of the building as filed with and approved by the local authority within the jurisdiction of which the building is located, or such licence holder of a Municipal Body authorised to do.(3)In all registration Offices a book called Register of deeds of apartments under the "Madhya Pradesh Prakoshtha Swamitva Adhiniyam" and an index relating thereto shall he kept in such form and shall contain such particulars as may be prescribed.(4)Whenever any endorsement on a deed of apartment is registered the concerned registrar shall forward a certified copy thereof to the Competent Authority to enable that authority to make necessary entries in the certified copy of the concerned deed of apartment filed with it under sub-section (3) of Section 14.(5)A person acquiring an apartment shall be deemed to have notice of the contents of the deed of apartment and the endorsement if any, thereon as from the date of its registration under this section.
