(1)Subject to restriction provided in the Act, application for any transfer of land by settlement holder or pass holder or periodic patta holder requires prior permission of the Settlement Officer or Assistant Settlement of the concerned District or the Government as the case may be, on the application in as prescribed in rule 27 of these Rules.(2)Conveyance Deed shall be registered under the Registration Act, 1908 within 3 months from the date of transfer of apartment as prescribed in Appendix-VII.Part- 6 29. Ownership of apartment in group housing and in multi-storeyed building.(1)Application for ownership of apartment in group housing or in multistoreyed building shall be made in Form-13 accompanied by the following documents :-(a)Clearance on land holding from revenue authority.(b)A copy of registration of society issued by Registrar of Co- Operation Department.(c)Clearance from the Mizoram Pollution Control Board.(d)Clearance from the concern government department in charge of housing(e)Clearance and approval of building plan by Aizawl Development authority or Municipal authority or Local Body as the case may be.(2)Application may be submitted to the Government through the Settlement Officer or Assistant Settlement Officer of the concern district and the Director, Land Revenue and Settlement.Part - 7 Assessment and Collection of Land Revenue, Taxes, Fees, Etc.
