Section 5(3) in Himachal Pradesh Apartment Ownership Act, 1978
(3)Notwithstanding anything contained in the Transfer of Property Act, 1882 (4 of 1882), or in any other law for the time being in force, but subject to the provisions of section 14 of this Act, any person, -(a)acquiring by purchase, or(b)taking lease of, for a period of twenty years or more, an apartment comprised in property submitted to the provisions of this Act, shall,-(i)in respect of the said apartment, be subject to the provisions of this Act, and(ii)execute and register the said apartment in such form, in such manner and within such period as may be prescribed, undertaking to comply, strictly with the bye-laws and with the covenants, conditions and restrictions set forth in the declaration.
