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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1) in The Orissa Apartment Ownership Act, 1982

(1)All declarations, all amendments thereto and all instruments referred to in Sub-section (3) of Section 5 shall in the first instance, be submitted in Duplicate within fifteen days from the date of their execution to the competent authority along with copies of site plans and building plans with relevant title deeds.