Section 13(4) in The Haryana Apartment Ownership Act, 1983
(4)It shall be the duty of every Manager or Board of Managers to send to the Sub-Registrar of the Sub-District in which the property containing the apartment is situated, or if there is no Sub-Registrar for the area, to the Registrar of the District in which such property is situated, a certified copy of the declaration and deed of apartment made in respect of every apartment contained in the building forming part of the property.
