Section 12 in The Maharashtra Apartment Ownership Act, 1970
12. Contents of Deeds of Apartments.
(1)Deeds of Apartments shall include the following particulars, namely:-(a)Description of the land as provided in section 11 of this Act or the post-office address of the property, including in either case the liber, page and date of executing the Declaration, the date and serial number of its registration under the [Registration Act, 1908] [These words and figures were substituted for the words and figures 'Indian Registration Act, 1908' by Maharashtra 14 of 1986, Section 3.], and the date and other reference, if any, of its filing with the competent authority.(b)The apartment number of the apartment in the Declaration and any other date necessary for its proper identification.(c)Statement of the use for which the apartment is intended and restrictions on its use, if any.(d)The percentage of undivided interest appertaining to the apartment in the common areas and facilities.(e)Any further details which the parties to the Deed may deem desirable to set forth consistent with the Declaration and this Act.(2)A true copy of every Deed of Apartment shall be filed in the office of the competent authority.
