Section 4 in The Gujarat Ownership Flats Act, 1973
4. Promoter before accepting advance payment or deposit, to enter into agreement and agreement to be registered.
- Notwithstanding anything contained in any other law for the time being in force, a promoter who intends to construct or constructs a block or building of flats, all or some of which arc to be taken or are taken on ownership basis shall, before the accepts any sum of money as advance payment or deposit, which shall not be more than 20 percent of the sale price, enter into a written agreement for sale with each of such persons who are take or who have taken such fiats, and the agreement shall be registered under the Registration Act, 1908 (XVI of 1908) and such agreement shall contain the prescribed particulars; and to such agreement there shall be attached such documents or copies thereof, in respect of such matters, as may be prescribed.
