Section 14 in The Jammu and Kashmir Apartment Ownership Act, 1989
14. Registration of Deed of Apartment.
(1)Every Deed of Apartment and every endorsement thereon relating to the transfer of the apartment shall be deemed to be a document which is compulsorily registrable under the Registration Act, Samvat 1977 and shall be registered with the Registrar accordingly, and the words and expressions used in this section but not defined in this Act, shall have the meanings respectively assigned to them in the Registration Act, Samvat 1977.(2)In all registration offices, a book called "Register of Deeds of Apartments" under the Jammu and Kashmir Apartment Ownership Act, 1988, and an index relating thereto shall be kept in such form and shall contain such particulars as may be prescribed.(3)Whenever any endorsement on a Deed of Apartment is registered, the concerned Registrar shall forward a certified copy thereof to the competent authority to enable that authority to make necessary entries in the certified copy of the concerned Deed of Apartment filed with it under sub-section (2) of section 13.(4)Any person acquiring any 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.
