Section 4(2) in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
(2)Such promoter shall also,-(a)specify in writing the date by which possession of the apartments is to be handed over to such transferee;(b)supply in writing a list of all the apartments which have already been taken or agreed to be taken, together with their distinctive numbers, names and address of the transferers, either actual or intended, the prices paid or agreed to be paid therefor and any other particulars as may be prescribed;(c)transfer the open spaces earmarked for parks, play-grounds, market places and for other common use free of cost to the Government through a registered gift deed.
