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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(4) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(4)Whenever any endorsement on a deed of apartment is registered the concerned registrar shall forward a certified copy thereof to the Competent Authority to enable that authority to make necessary entries in the certified copy of the concerned deed of apartment filed with it under sub-section (3) of Section 14.