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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1) in Kerala Apartment Ownership Act, 1983

(1)The declaration and all amendments thereto the deed of apartment in respect of each apartment and the floor plans of the buildings referred to in sub-section (2) shall be registered under the Registration Act, 1908 (Central Act 16 of 1908).