Section 7 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
7. Enforcement of Transfer.
- Under section 15 of the Act, on the failure of the promoter to execute the deed of apartment within the time stated in sub- section (1), the allottee under sub section (2),(3) and (4), may make an application to the competent authority in prescribed Form-C for a certificate to be produced before the concern registration officer for enforcing the registration of the transfer.
