Section 4 in Haryana Apartment Ownership Rules, 1987.
4. Deed of apartment [Section 5(2)]
(1)The deed of the apartment to be executed by each apartment owner under sub-section (2) of Section 5 shall be in form B.(2)The deed shall be signed by the apartment owner and verified in the presence of a Magistrate or any other person competent to administer oath and shall be filed with the competent authority within thirty days from the date of its execution or within such longer period as that authority may permit.
