Section 15(1) in The Orissa Apartment Ownership Act, 1982
(1)All instruments relating to the declaration or any amendment thereto or to the withdrawal of the property from the provisions of this Act under Section 14 and instrument referred to in Sub-section (3) of Section 5 and the floor plans of the building shall be deemed to be instruments compulsorily registrable within the meaning of Clause (b) of Sub-section (1) of Section 17 of the Registration Act, 16 of 1908.
