Section 7(2) in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
(2)[ Not withstanding anything contained in any other laws for the time being in force, no right or title shall accrue to any person in respect of any apartment unless the right or the title is properly conveyed in accordance with the provisions of this Act by means of executing an agreement referred to in Section 5 a conveyance referred to in sub-section (1)of this section.] [Added by section 5 of Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993.]
