Section 9 in The M.P. Prakoshtha Swamitva Rules, 1976
9. Form of Memorandum under Section 13 (4).
- The memorandum required to be filed by the Manager or Board of Managers for the purpose of sub-section (4) of Section 13 shall be in Form 'E'.Form 'A'[See Rule 3]In the........................... (here enter name of city, town, village, tehsil and district)......................on this...........day of..........19...(here enter name of sole owner or all the owners) hereinafter referred to as Grantor who is fully empowered and qualified to execute this Deed docs hereby state.First. - That the Grantor owns the following land situated in the............(here enter city, village, tehsil, district which is described as follows, namely :-Inter meters-and-bounds description of land upon which the building is constructed and add the City Survey or Cadastral Survey Number or Survey Number, also state the date and registration details of the last document of title under which the grantor claims the land.Second. - That the Grantor has constructed on the parcel of land described above a building known as.....................(here enter name of building); according to the plans attached hereto as exhibit A' which were approved by the...........................(here insert name of local authority) on the...................day of......... 19 and which are made a part thereof. The Municipal or Ward No., Street No., House No. are as follows.......................The postal address of the building is.....................Third. - That the said building consists of a basement, [a ground floor and] [To be filled in.] [upper floor.] [This should be retained, if applicable.] The ground floor will be used for commercial facilities, [or other common purposes] [To be retained, if applicable.]. [The ground and] [To be filed in.] ................................ upper floors consists of individual apartments all for residential purposes. The...................upper floors are all capable of individual utilisation on account of having their own exit to a common area and facility of the building, and the apartments will be sold to one or more owners each owner obtaining a particular and exclusive property right thereto and each apartment constituting a heritable and transferable, immovable property within the meaning of any law for the time being in force in the State (hereinafter referred to as "family unit"), and also an undivided interest in the general and/or restricted common areas and facilities of the building, as listed hereinafter in this Deed, necessary for their adequate use and enjoyment and hereinafter referred to as "general and/or restricted areas and common facilities, all of the above in accordance with the Madhya Pradesh Prakoshtha Swamitva Adhiniyam, 1976.Fourth. - That the aforesaid building has a total building area of [........] [To be filled in.]square meters of which..........................square meters will constitute family units, and square meters will constitute general and/or restricted common areas and facilities.Fifth. - That this condominium shall be known as "The [..........................] [Here insert name of building such as Anand Villa.] condominium" and that the family units and common areas and facilities of the building will be as follows :-
