Section 13(2) in The Orissa Apartment Ownership Act, 1982
(2)On receipt of the declaration or an amendment thereto or an instrument referred to in Sub-section (1) the competent authority shall, after holding such inquiry as he may consider necessary for the purpose, examine the declaration, the amendment or the instrument, as the case may be, to ascertain whether-(i)the concerned property is governed by this Act ; and(ii)the declaration, the amendment or the instrument is in order, and by an order in writing giving reasons therefor, accept or reject the declaration, the amendment or the instrument.
