Section 13 in The Orissa Apartment Ownership Act, 1982
13. A declaration of an instrument to be submitted before the competent authority and to be dealt with by him.
(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.(2)On receipt of the declaration or an amendment thereto or an instrument referred to in Sub-section (1) the competent authority shall, after holding such inquiry as he may consider necessary for the purpose, examine the declaration, the amendment or the instrument, as the case may be, to ascertain whether-(i)the concerned property is governed by this Act ; and(ii)the declaration, the amendment or the instrument is in order, and by an order in writing giving reasons therefor, accept or reject the declaration, the amendment or the instrument.(3)Where the declaration, the amendment or the instrument is accepted by the competent authority, he shall return the same along with all the enclosures to the owner or owners, as the case may be, for registration within fifteen days of the date of return.(4)Any person who is aggrieved by an order or rejection, may within thirty days from the date of such order or within such further period as the appellate authority may allow on sufficient grounds being shown, prefer an appeal before the State Government whose order thereon shall be final.(5)No order referred to in Sub-section (3) or in Sub-section (4) shall be called in question [in any Civil Court] [Substituted vide Act. No. 2 of 1984.].
