Section 13(2) in Himachal Pradesh Apartment Ownership Act, 1978
(2)On receipt of a declaration or an amendment thereto or an instrument referred to in sub-section (1), the competent authority shall,-(a)after holding such inquiry, as it may consider necessary for the purpose, examine the declaration, the amendment or the instrument, as the case may be, to ascertain whether -(i)the property concerned comes within the purview of this Act, and(ii)the declaration, the amendment or the instrument is in order;(b)by an order in writing, giving reasons therefor, accept or reject the declaration, the amendment or the instrument; and(c)in case of acceptance, immediately return the declaration, the amendment or the instrument along with all the enclosures to the owner or owners, as the case may be, for registration, within fifteen days of the date of return.
