Section 4 in The Tamil Nadu Apartment Ownership Rules, 1997
4. Deed of Apartment.
- The Deed of Apartment to be executed and registered under sections 5 and 11 of the Act shall be as shown in Form I. It shall be executed by the apartment owner and verified in the presence of the Magistrate or any person competent to administer the oath and shall be filed with the competent authority within 30 days from the date of its execution or within such longer period as the competent authority may permit.
