Section 3(1) in The Orissa Apartment Ownership Rules, 1992
(1)The Instrument shall-(a)be executed in Form-A by the apartment owner within thirty days from the date of execution of the deed of purchase or mortgage, lease, gift, exchange or otherwise as the case may be, under which such apartment owner acquires interest in such apartment; and(b)be signed and verified by such apartment owner in the presence of a Magistrate or any other officer competent to administer oath.
