Section 13(4) in The Karnataka Apartment Ownership Act, 1972.
(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 apartment is 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 may be prescribed.
