Section 4(4) in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
(4)[ (a) The promoter shall not transfer an apartment except,-(i)after filing a declaration referred to in Section 2 before the competent authority duly enclosing the approved plan for construction of the building of apartments;(ii)after obtaining the required certificate of completion and the certificate of fitness for occupation from the local authority concerned; and(iii)along with the undivided share in the land and other common areas and facilities;Explanation. - For the removal of doubts it is hereby declared that for purposes of stamp duty and registration fee the value of the apartment, the value of the undivided share in the land and the proportionate value of all other common areas and facilities shall be taken into consideration by the registering officer.(b)No promoter shall transfer merely the undivided share in the land, in exclusion of the apartment and all other common area and facilities appurtenant thereto.]
