Section 9(1) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
(1)Under section 18 of the Act, the promoter shall make an application in prescribed memorandum Form-F to the competent authority within three months of one third of the apartments being allotted, sold or otherwise transferred for the registration of association, after obtaining occupation certificate for the building with the v, persons who have taken apartments as members.
