Section 6 in The M.P. Prakoshtha Swamitva Rules, 1976
6. Parties to a Deeds of Apartment.
- In the case of the first Deed of Apartment, the party of the first part shall be either the sole owner or all the owners of the property who has or have executed and registered the declaration in Form 'A' and the party of the second part shall be apartment owner in the case of subsequent Deeds of Apartment, the party of the first part shall be the apartment owner and the party of the second part shall be his transferee.
