Section 13(4) in The Maharashtra Apartment Ownership Act, 1970
(4)It shall be the duty of every Manager or Board of Managers to send to the Sub-Registrar of the Sub-district in which the property containing the apartments situate, or if there is no Sub-Registrar for the area, to the Registrar of the district in which such property is situate a certified copy of the Declaration and Deed of Apartment made in respect of every apartment contained in the building forming part of the property together with a memorandum containing such particulars as the State Government may prescribe.
