Section 6 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
6. Deed of Apartment.
- Under section 14 of the Act, whenever any allotment, sale or other transfer of any apartment is made by the promoter to the allottee, both, shall as first party and second party, respectively execute a Deed of Apartment in prescribed Form-B within three months, from the date of notification of these rules or from the date of such allotment, sale or other transfer whichever is later or in the extended period by the Competent Authority or Government.
