Section 15(5) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(5)The application under sub-section (2), (3) or (4) as the case may be, shall be in the prescribed form in writing for a certificate to be produced before the concerned Registration Officer for enforcing the registration of the transfer. After making such enquiry as may be necessary and satisfying itself that the occupation certificate has been obtained from the Appropriate Authority and that the applicant has done what he is required to do under the agreement, the Competent Authority shall issue a certificate to the appropriate Registration Officer that it is a fit case for enforcing registration and direct the applicant to present the deed of apartment, the endorsement on the deed of apartment or the sub-lease as the case may be, though not executed by the other party, for unilateral execution of registration.
