Section 56(8) in The M.P. Prakoshtha Swamitva Rules, 1976

[Cites 0, Cited by 0] [Section 56] [Entire Act]

(8)Registration district and sub-district in which declaration and Deed of Apartment are registered.

S.No.	Date of application forRegistration	Name of owner ofapartment
(1)	(2)	(3)

Address	Date of declaration	Date of Registration of thedeclaration
(4)	(5)	(6)

Percentage of undivided interest in common areasand facilities	Date of Deed of Apartment	Date of registration of the Deed of Apartment	Price of Apartment settled	Date of payment of price
(7)	(8)	(9)	(10)	(11)

Form 'D'[See Rule 8 (2)]Form of Index to Register

Name of the[apartment owner] [Substituted by Notification No. 2889-994-XXXII-1-80, dated 7-9-1981]	Place of residence	Situation ofproperty	Apartment No., floor of the building and name ofthe building
(1)	(2)	(3)	(4)

Nature of Deed (i.e.sDeclaration or Deed ofApartment and consideration	Date of	Serial No. volume and page	Remarks
Execution	Registration
(5)	(6)	(7)	(8)

Form 'E'[See Rule 9]Form of Memorandum

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