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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in The Orissa Apartment Ownership Rules, 1992

(4)Where the order, of the competent authority requires the sole owner or all the owners, as the case may be, to execute and register a declaration setting out the particulars referred to in Section 12 the competent authority shall fix such time-limit not exceeding thirty days for submission of a copy of the registered document referred to above.