Section 5 in The Bihar Apartment Ownership Rules, 2004
5. Parties to the Deeds of Apartments.
- In case of the first deed of Apartment, the party of the first part shall be either the sole owner or all the owners of the property who has or have executed and got registered a declaration in Form 'A' and the party of second part shall be the apartment owner. In case of subsequent deed of Apartment, the party of first part shall be the Apartment owner/ owners and the party of the second part shall be his/her transferees/purchasers.Form-A(See sub-clause (i) of clause (c) of Rule 3)Declaration under Section 2 read with Section 13 of the [Bihar Apartment Ownership Act, 2004] [Now, Bihar Apartment Ownership Act, 2006.].
