Section 14(1)(h) in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
(h)[ an undertaking by the promoter to the effect that he will abide by the provisions of this Act and the Rules made there under and that he will transfer undivided share in the land along with apartment to any person; [Substituted for clause '(h)' by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993, section 6.]