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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Apartment Ownership Act, 2006

(2)The final sale/lease of the Apartment along with the Common areas and facilities shall be executed and registered by the Developer/Promoter or the Owner, as the case may be, as per sub-section 5.1 in favour of the prospective Apartment Owner.