Section 8 in Bihar Real Estate (Regulation and Development) Rules, 2017
8. Agreement for sale.
(1)The Agreement for Sale to be executed between the promoter and the allottee shall be in the form as per Annexure.(2)Any application letter, allotment letter, agreement, or any other document signed by the allottee, in respect of the apartment, plot or building, as the case may be, prior to the execution and registration of the Agreement for Sale for such apartment, plot or building, as the case may be, shall not be construed to limit the rights and interests of the allottee under the Agreement for Sale or under the Act or the rules or the regulations made thereunder.
