Section 14 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
14. Content of Declaration.
(1)[Every sole owner of a property or all the owner thereof shall submit the declaration referred to in clause (h) of Section 3 in the office of the competent authority in such form and in such manner as may be prescribed containing full and true particulars of the following, namely: -] [Substituted by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993.](a)Description of the land on which the building and improvement are, or are to be located, and whether the land airs free hold or lease hold:(b)Description of the building stating the number of store and basements, the number of apartment s and the principal materials of which it sis or to be constructed(c)The number of each apartment and statement and a statement of its locations, approximate area, number of rooms and the immediate common area to which it has access and any other data necessary for its proper identification:(e)Description of the common areas and facilities if any, stating to which apartments, their use is reserved:(f)Value of the property and of each apartment and the percentage of undivided interest in the common areas and the facilities appertaining to each apartment and it's a owner for all purposes, including voting.(g)Particulars of encumbrances, if any, on the property of apartment and its undivided interest at the date of the Declaration:(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.](i)Such other particulars as may be prescribed.]
