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State of Jharkhand - Section

Section 55 in Jharkhand Building Byelaws 2016

55. Builder to register an association.

- 55.1 The builder shall cause to register an Association of apartment owners as required under The Jharkhand Apartment Ownership Act, 2006 before occupancy certificate for minimum of 50% or more of the floor area is given.
55.2The builder shall enter into agreement with the apartment owners' Association/Society at the time of handing over of the apartment/premises. This agreement shall contain the terms of maintenance of common amenities which will include all the conveyances contained in the deed of sale to the owners of the flats. The maintenance period will be minimum of one year from the date of such agreement. The copy of the agreement shall be submitted to the authorities also before getting the occupancy certificate.