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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1)(h) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(h)value of the property and of the apartment and the percentage of undivided interest respectively in the common areas and facilities and the limited common areas and facilities, if any, appurtenant to such apartment, and a statement that the apartment and such undivided interest are not encumbered in any manner whatsoever on the date of execution of the deed of apartment;