Section 28(5) in The Gujarat Ownership Flats Act, 1973
(5)The Sub-Registrar or, as the case may be, the Registrar shall register the Declaration along with floor plans of the building and the Deed of Apartment in the "Register of Declarations and Deeds of Apartments under the Gujarat Ownership Flats Act, 1973 (Gujarat 13 of 1973)" and shall also enter particulars in the index kept under sub-section (3). Any person acquiring any apartment of any apartment owner shall be deemed to have notice of five Declaration and of the Deed of Apartment as from the date of its registration under this section.
