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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(8) in Maharashtra Apartment Ownership Rules, 1972

(8)Registration district and sub district in which declaration and Deed Apartment are registered..................................................................
Serial No. Date of Application for registration Name of the apartment owner Address Date of Declaration Date of Registration of the Declaration
(1) (2) (3) (4) (5) (6)
           
Percentage of undivided interest in common areasand facilities Date of Deed of Apartment Date of registration of the Deed of Apartment Price of Apartment settled Date of payment of price
(7) (8) (9) (10) (11)
         
Form 'D'[See rule 8(2)]Form of Index to Register
[Name of the Apartment Owner] [Substituted by G. N. of 14.3.1974.] Place of residence Situation of property Apartment No. floor of building and name of thebuilding
(1) (2) (3) (4)
       
Nature of Deed (i.e. Declaration or Deed ofApartment and consideration) Date of Serial No. Volume and Page Remarks
Execution Registration
(5) (6) (7) (8)
         
Form 'E'(See rule 9)Form of Memorandum