Section 5(1) in The Bihar Apartment Ownership Act, 2006
(1)Where the Developer/Promoter is not the owner of the land over which the Apartment is to be built, the Developer/Promoter and the Owner shall execute and register an agreement stating all the terms and conditions of the agreement including the portion of the building and land to be shared by the Developer/Promoter and the Owner.The agreement document shall also include that after the completion of construction of the building project the respective share owner i.e.; developer/ promoter and the land owner, shall be absolute owner of their respective shares and they will be entitled to sell/transfer their shares separately.
