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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(5)A person acquiring an apartment shall be deemed to have notice of the contents of the deed of apartment and the endorsement if any, thereon as from the date of its registration under this section.