Section 4 in The Bihar Apartment Ownership Act, 2006
4. Benamidar of an Apartment shall be deemed to be the real owner thereof.
- Where an Apartment is transferred to one person for consideration paid or provided by any other person for his own benefit, the transferee shall, not withstanding anything in the Transfer of Property Act, 1882 or in any other law for the time being in force be deemed to be the real owner of such Apartment, and no court shall consider any claim of the person, paying and providing the consideration for title in such Apartment on the ground that he/she did not intend to pay or provide such consideration for the benefit of the transferee and that the transferee is his benamidar, or on any other ground.
