Section 35 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
35.
When the dwelling unit/flat is disposed of by sale the allottee shall become the owner only after the full disposal price and other dues have been paid by him to the Board and the transfer of absolute ownership or otherwise of the dwelling unit/flat/plot has been affected through a Conveyance Deed executed in such form as may be prescribed by the Board.
