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State of Maharashtra - Section

Section 56 in Maharashtra Apartment Ownership Rules, 1972

56. Amendment of By-laws. - These by-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'[* * *] [Deleted by G. N. of 14.3.1974.]Form 'C'[See rule 8(1)]Register of declaration and Deeds of Apartments
(1)Apartment No. shown in the plans annexed.........................................
(2)Floor of the building............................................................
(3)Name of Building................................................................
(4)Street/Road No. where the building is situated ......................................................................
(5)Name of Street/Road where the building is situated...............................
(6)Name of builder..................................................................
(7)
(a)Cadastral Survey No. of land.................................................
(b)Hissa No ...................................................................
(c)Town and peth Division ....................................of land on which building is constructed.
(8)Registration district and sub district in which declaration and Deed Apartment are registered..................................................................
Serial No. Date of Application for registration Name of the apartment owner Address Date of Declaration Date of Registration of the Declaration
(1) (2) (3) (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)
         
Form 'D'[See rule 8(2)]Form of Index to Register
[Name of the Apartment Owner] [Substituted by G. N. of 14.3.1974.] Place of residence Situation of property Apartment No. floor of building and name of thebuilding
(1) (2) (3) (4)
       
Nature of Deed (i.e. Declaration or Deed ofApartment and consideration) Date of Serial No. Volume and Page Remarks
Execution Registration
(5) (6) (7) (8)
         
Form 'E'(See rule 9)Form of Memorandum