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State of Madhya Pradesh - Section

Section 29 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

29. That, insurance premium for any blanket insurance coverage shall be a common expense to be paid by monthly. Assessments levied by the Association of Apartment owners and that such payment shall be held in a separate account for the association and used solely for the payment of the blanket property insurance premiums as such premiums become due.

In Witness Where of Shri/Smt....................has hereto set his hand this.............20.....Signed And Delivered BY Shri/Smt...........in the presence of................. has the day ofbefore meForm-C(See Rule 7)Memorandum Of Registration For OwnerTo,Competent Authority,........................................I/We wish to get registered my/our apartment and details are as below:
(1)Name of executing party of the building............
(2)Place of residence ...................
(3)Situation of property............
(4)Apartment No. floor of the building and name.............
(5)Nature of deed (i.e. declaration or deed of apartment) and consideration............
(6)Date of Execution ..............
(7)Date of Registration...........
(8)Serial No. volume and page...........
(9)Remarks........Date :Signature of apartment owner/ Transferee / Sub-LesseeForm - D(See Rule 8)Register Of Declarations And Deeds Of Apartments
(1)Particulars of apartment Scheme :Name of Scheme........... Location of Scheme (road etc.)............. City...........Postal Index............. District ..........
(2)Particulars of builder/Promoter :Name.............Address..............
(3)Revenue particulars of Scheme :Area..........H.B. No...........Rect......No Khasra No..........
(4)Index of apartment as shown in the plan annexed :Block............Floor...............Apartment No............Type............
(5)Registration Office, Tehsil, District, in which the declaration and deed of apartment are regularized
Sr no. Date of application Name of the apartment owner Address date of declaration Date of Registration Percentage of undivided common Date of deed of apartment Date of apartment Price of Registration of Date of payment of.
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11)
                     
Form - E(See Rule 8)Index Register Of Apartments
(1)Particulars of apartment Scheme :Name of Scheme ............. Location of Scheme (road etc.).................... City..........Postal Index...............District ....................
(2)Particulars of builder/Promoter :Name.............Address..............
(3)Revenue particulars of Scheme :Area.................H.B. No ..............Rect. No................Khasra No............
(4)Index of apartment as shown in the plan annexed :Block .............Floor................Apartment No............... Type.................
(5)Registration Office, Tehsil, District, in which the declaration and deed of apartment are regularized..................
Sr. No. Name of the executing party of the Place of residence Situation of property Apartment No. floor of the building Nature of deed (i.e. declaration Date of Execution Date of Registration Serial No. volume and page Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10)
                   
Form - F(See sub rule (1) of Rule 9)Memorandum Of Registration For Promotor/ownerTo,Competent Authority,............................I/We wish to get registered my/our apartment as association in the form of co-operative society or company (tick any one) and details are as under :
(1)Particulars of the apartment Scheme :Name of Scheme........... Location of Scheme (road etc.)........ City .............Postal Index ...............District.................
(2)Particulars of builder/Promoter :Name.................Address................
(3)Revenue particulars of Scheme :Area ..........H.B. No ..............Rect. No..........Khasra No .................
(4)Index of apartment as shown in the plan annexed :Block............. Floor.............. Apartment No .............Type .................
(5)Particulars of apartment owner :Name....................Address ................
(6)Percentage of undivided interest in ............... Scheme ............Block Floor.
(7)Registration of apartment deed :Office of Registration...............Day Month............Year...................
(8)Registration of declaration :Office of Registration................. Day.............. Month............Year.............Signature of apartment ownerSignature of Promoter/BuilderForm-G(See sub rule (1) of Rule 11)(Memorandum of Appeal against order of Competent Authority)To,Appeal Authority,............................................