Section 7 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
7. Promoter to convey title according to agreement.
- [(1)] [Renumbered by section 5 of Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993.] A promoter shall, on payment or tender of the amount due in respect of the price, execute a proper conveyance of the apartment in accordance with the agreement executed under Section 5 and give possession of the apartment to the transferee after discharging all encumbrances unless the apartment is sold subject to encumbrances.(2)[ Not withstanding anything contained in any other laws for the time being in force, no right or title shall accrue to any person in respect of any apartment unless the right or the title is properly conveyed in accordance with the provisions of this Act by means of executing an agreement referred to in Section 5 a conveyance referred to in sub-section (1)of this section.] [Added by section 5 of Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993.]
