Section 17 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
17. Instrument of declarations etc., compulsorily register able.
- All instruments relating to the Declaration or any amendment thereto referred to in section 14 [* * *] [Omitted by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993, section 9.] shall be deemed to be instruments compulsorily register able within the meaning of clause (b) sub-section (1) of section 17 of the Registration Act, 1908 [and shall accordingly be registered] [Added by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993, section 9.].
