Section 10(1) in Tamil Nadu Apartment Ownership Act, 1994
(1)The Deed of Apartment shall contain the following particulars, namely:-(a)description of the land on which the building and improvements are located; and whether the land is freehold or leasehold and, if leasehold, the period of such lease:(b)description of the building stating the number of storeys and basements, the number of apartments and the principal materials to which it is, or is to be, constructed;(c)the apartment number of each apartment and a statement of its location, approximate plinth area, number of rooms and immediate common area to which it has access, and any other particulars necessary for its proper identification;(d)description of the common areas and facilities and the percentage of undivided interest appertaining to the apartment in the common areas and facilities;(e)description of the limited common areas and facilities, if any, stating to which apartment their use is reserved;(f)total plinth area of the building and of each apartment and its owner for all purposes, including voting and a statement that the apartment and such percentage of undivided interest are not encumbered in any manner whatsoever on the date of execution of the Deed of Apartment;(g)statement of the purposes for which the building and each of the apartments are intended and restricted as to use;(h)provisions as to the percentage of votes by the apartment owners which shall be determinative of whether to re-build, repair, restore, or sell the property in the event of damage or destruction of all or any part of the property;(i)any other details in connection with the property which the person executing the Deed of Apartment may seem desirable to set forth consistent with this Act; and (j) such other particulars as may be prescribed.
