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State of Haryana - Section

Section 5 in Haryana Apartment Ownership Rules, 1987.

5. Conveyance by deed of apartments [Section 5(2)]

- All transfers of apartment by the sole owner or all owners of the property (being an owner or owners who has or have executed and registered a declaration in form A) to an apartment owner and subsequent transfers from an apartment owner to his transferee shall be by a deed of apartment.