Section 10(1) in Uttar Pradesh Ownership of Flats Act, 1975
(1)The declaration referred to in section 2 shall be submitted in such form and in such manner as may be prescribed and shall contain the following particulars, namely: -(a)description of the property, namely the description of the land on which the building is or is to be located, whether the land is freehold or leasehold and whether any lease of the land is to be granted in accordance with the second proviso to section 2, and description of the building or proposed building stating the number of storeys and basements and the number of flats;(b)nature of interest of the owner or owners in the property;(c)existing encumbrance, if any, affecting the property;(d)description of each flat containing its location, approximate area, number of rooms, immediate common area to which it has access, and any other data necessary for its proper identification;(e)description of the common areas and facilities;(f)description of the limited common areas and facilities, if any, stating to which flats their use is reserved;(g)value of the property and of each flat, and the percentage of undivided interest in the common areas and facilities appertaining to each flat and its owner for all purposes, including voting.
