Section 3(1)(a) in The Orissa Apartment Ownership Rules, 1992

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State of Odisha - Subsection

Section 3(1)(a) in The Orissa Apartment Ownership Rules, 1992

(a)be executed in Form-A by the apartment owner within thirty days from the date of execution of the deed of purchase or mortgage, lease, gift, exchange or otherwise as the case may be, under which such apartment owner acquires interest in such apartment; and

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State of Odisha - Subsection

Section 3(1)(a) in The Orissa Apartment Ownership Rules, 1992