Section 11(5) in Tamil Nadu Apartment Ownership Act, 1994
(5)Except as provided in this section, the provisions of the Registration Act, 1908 (Central Act XVI of 1908) shall mutatis mutandis apply to the registration of such Deed of Apartment and the words and expressions used in this section, but not defined, in this Act shall have the meanings assigned to them in the Registration Act, 1908 (Central Act XVI of 1908).Explanation I. - For the purpose of this section, Floor Plan of the building means the plan of the building showing the layout, location, name, if any, of the building, the total number of apartments, dimensions of the apartments and their respective apartment duly verified and certified by an Engineer of the Tamil Nadu State Housing Board in the case of building constructed by the Tamil Nadu State Housing Board and in the case of building constructed by others by any other Engineer, as an accurate copy of the plan of the building as approved by and filed with, the local authority concerned.Explanation II. - An Engineer shall mean any person holding a Diploma or a Degree in Civil Engineering or Architecture or a Licensed Surveyor.
