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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3)(b) in The Orissa Apartment Ownership Act, 1982

(b)taking lease of, for a period of thirty years or more, an apartment comprised in a property shall-
(i)in respect of the said apartment, be subject to the provisions of this Act; and
(ii)execute and register an instrument in such form, in such manner and within such period as may be prescribed, undertaking to comply strictly with the bye-laws and with the covenants, conditions and restrictions set forth in the declaration.