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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(b) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(b)execute within three months and register an instrument, in such form and in such manner as may be prescribed, giving an undertaking to comply with the covenants, conditions and restrictions subject to which such apartment is owned by the apartment owner aforesaid, and file certified copy thereof in the office of the competent authority.