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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Apartment Ownership Rules, 1992

(1)The declaration referred to in Section 12 shall be executed in Form-B in the same manner and within the same period as laid down for execution of an instrument in Sub-rule (1) of Rule 3 by the sole owner or all the owners, as the case may be.