Section 11 in Tamil Nadu Apartment Ownership Act, 1994
11. Deed of Apartment and copy of floor Plan to be registered.
(1)The Deed of Apartment and every endorsement thereon relating to the transfer of the apartment and the Floor Plan of the building shall be registered under the Registration Act, 1908 (Central Act XVI of 1908) and, for purposes of the said Act, the said documents shall be deemed to be documents of which registration is compulsory.(2)The Sub-Registrar shall register the Deed of Apartment along with the Floor Plan of the building in the Register Books kept under section 51 of the Registration Act, 1908 (Central Act XVI of 1908) and shall also enter particulars in the Indices made under section 55 of the said Act.(3)Whenever any endorsement on a Deed of Apartment is registered, the Sub-Registrar concerned shall forward a certified copy thereof to the competent authority to enable that authority to make necessary entries in the copy of the Deed of Apartment filed with it under sub-section (2) of section 10.(4)Any person acquiring any apartment or any apartment owner shall be deemed to have notice of the contents of the Deed of Apartment and the endorsement, if any, thereon as from the date of its registration under this section.(5)Except as provided in this section, the provisions of the Registration Act, 1908 (Central Act XVI of 1908) shall mutatis mutandis apply to the registration of such Deed of Apartment and the words and expressions used in this section, but not defined, in this Act shall have the meanings assigned to them in the Registration Act, 1908 (Central Act XVI of 1908).Explanation I. - For the purpose of this section, Floor Plan of the building means the plan of the building showing the layout, location, name, if any, of the building, the total number of apartments, dimensions of the apartments and their respective apartment duly verified and certified by an Engineer of the Tamil Nadu State Housing Board in the case of building constructed by the Tamil Nadu State Housing Board and in the case of building constructed by others by any other Engineer, as an accurate copy of the plan of the building as approved by and filed with, the local authority concerned.Explanation II. - An Engineer shall mean any person holding a Diploma or a Degree in Civil Engineering or Architecture or a Licensed Surveyor.
