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State of Madhya Pradesh - Section
Section 56 in The M.P. Prakoshtha Swamitva Rules, 1976
56. Amendment of bye-laws. - These bye-laws may be amended by the Association in a duly constituted meeting for such purpose and no amendment shall take effect unless approved by owners representing at least 75 per cent of the total value of all units in the................ Condominium as shown in the Declaration.
Form 'B'[x x x] [Omitted by Notification No 2889-994-XXXII-1-80, dated 7-9-1981.]Form 'C'[See Rule 8(1)]Register of Declaration and Deeds of Apartment| S.No. | Date of application forRegistration | Name of owner ofapartment |
| (1) | (2) | (3) |
| Address | Date of declaration | Date of Registration of thedeclaration |
| (4) | (5) | (6) |
| Percentage of undivided interest in common areasand facilities | Date of Deed of Apartment | Date of registration of the Deed of Apartment | Price of Apartment settled | Date of payment of price |
| (7) | (8) | (9) | (10) | (11) |
| Name of the[apartment owner] [Substituted by Notification No. 2889-994-XXXII-1-80, dated 7-9-1981] | Place of residence | Situation ofproperty | Apartment No., floor of the building and name ofthe building |
| (1) | (2) | (3) | (4) |
| Nature of Deed (i.e.sDeclaration or Deed ofApartment and consideration | Date of | Serial No. volume and page | Remarks |
| Execution | Registration | ||
| (5) | (6) | (7) | (8) |