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State of Madhya Pradesh - Section

Section 8 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

8. Registration of Deed of Apartment.

- In all registration offices, a book called Register of Deed or Apartments for the purpose of sub section (3) of section 17 of the Act, be kept in Form-D and an index relating thereto shall be kept in prescribed Form-E.