Section 17(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)Every declaration under the proviso to Section 2, every instrument under Section 9, every sub lease and every document transferring management of common areas and facilities to an association under Section 12, every deed of apartment and every endorsement thereon and every hire purchase agreement relating to an apartment and a set of floor plans for every building of apartments under Section 14, and every record of succession under Section 16 shall be deemed to be documents which are compulsorily registrable under the Registration Act, 1908 and shall be registered with the Registrar accordingly, and words and expressions used in this section but not defined in this Act, shall have the meaning respectively assigned to them in the Registration Act, 1908.
