Section 5 in The Orissa Apartment Ownership Rules, 1992
5. Amendment of declaration under Sub-section (2) of Section 12.
- A declaration may be amended under any of the following circumstances, namely:(a)When there is a bona fide mistake in the declaration;(b)When there is, subsequent to the submission of a declaration, any alteration in the description of nature of the property or building or any part thereof to which such declaration relates; or(c)When the competent authority suggests that an amendment is necessary for carrying out the purposes of the Act.
