Section 13(1) in The Maharashtra Apartment Ownership Act, 1970
(1)The Declaration and all amendments thereto and the Deed of Apartment in respect of each apartment and the floor plans of the buildings referred to in subsection (2) shall all be registered under the [Registration Act, 1908] [These words and figures were substituted for the words and figures 'Indian Registration Act, 1908', by Maharashtra 14 of 1986, Section 4.].
