Section 14(4) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(4)Whenever any transfer of any apartment is made by the owner thereof, whether by sale, lease mortgage, exchange, gift or otherwise, the transferor shall deliver to the transferee the certified copy of deed of apartment delivered to him under sub-section (3) after making an endorsement thereon as to the name, address and other particulars of the transferee, to enable the transferee to get such enforsement registered in accordance with the provisions of Section 17.
