Section 3(1) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
(1)Under section 2 and 9 of the Act, each apartment owner shall file certified copy of declaration in Form-A in the office of competent authority within three months from the date of notification of these rules or from the date of acquiring apartment from an apartment owner by gift, exchange, purchase or otherwise or taking lease of apartment, whichever is later.
