Section 7 in The M.P. Prakoshtha Swamitva Rules, 1976
7. Contents of Deeds of Apartment.
(1)The first Deed of Apartment shall be accompanied by a copy of the relevant floor plans of the building filed under sub-section (2) of Section 13 and by a certificate of an architect certifying that the said floor plans shows the number and dimensions of the apartment being conveyed and of the immediately adjoining apartments and that the said floor plan fully and accurately depicts the layout of the apartment, its location, dimensions, approximate area, main entrance, common areas and facilities and limited common areas and facilities, if any, to which it has access, as built.(2)In addition, the first and every subsequent Deed of Apartment shall include the following particulars, namely :-(a)Description of the land as provided in Section 11 of the post office address of the property, including in cither case, the liber, page and date of executing the declaration, 'he date and serial number of its registration under the Registration Act, 1908, and the date and other reference, if any, of its filing with the Competent Authority;(b)The apartment number of the apartment in the declaration and any other data necessary for its proper identification;(c)Statement of the use for which the apartment is intended and restriction on its use, if any;(d)The percentage of undivided interest appertaining to the apartment in the common areas and facilities;(e)Any further details which the parties to the Deed may deem desirable to set forth consistent with the Declaration and the Act.(3)The provisions of this rule may be given effect to by referring to the relevant provisions made in the Declaration for the purpose of avoiding repetition of those relevant provisions in the Deed of Apartment.(4)The apartment owner shall file a true copy of every Deed of Apartment to which he is a party in the office of the competent authority within thirty days from the date of its execution.
