Section 6(c) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
(c)In case the applicant is a trust, group of persons, partnership, or a company, a registered agreement between the holder of the right, title and interest and the applicant, valid under the Transfer of Properties Act, 1982 and Copies of the Agreement/Article of Association/Memorandum/By law.
