Section 15(1) in Himachal Pradesh Apartment Ownership Act, 1978
(1)All instruments relating to the declaration or any amendment thereto referred to in section 12 of the withdrawal of a property from the provisions of this Act referred to in section 14 or the instrument referred to in sub-section (3) of section 5 shall be deemed to be instruments compulsorily register able within the meaning of clause (d) of sub-section (1) of section 17 of the Registration Act, 1908 (16 of 1908).
