Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 5 in The M.P. Prakoshtha Swamitva Rules, 1976

5. Conveyance of apartments.

- All transfers of apartment by the sole owner or all the 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.