114. Land Settlement Certificate (Apartment) and copy of Floor plan to be registered.
(1)The Land Settlement Certificate (Apartment) and every endorsement thereon relating to the transfer of the apartment including development right and the Floor Plan of the building shall be registered under Registration Act, 1908 (Central Act XVI of 1908) as adapted in the State of Mizoram and for purpose of the said Act, the said documents shall be deemed to be documents of which registration is compulsory.(2)The floor plan of the multi-storeyed building or group housing shall be registered under building regulations of Municipalities or Local Bodies or any other Authorities under the government.CHAPTER - XI General and Miscellaneous
