Section 6 in The Orissa Apartment Ownership Rules, 1992
6. Manner of amendment of a declaration.
(1)Where under any of the circumstances specified in Rule 5 any amendment is to be made in the declaration some owner or all the owners, as the case may be, shall submit to the competent authority a fresh declaration in Form-B, superscribed "Amended Declaration" incorporating therein the amendments suggested in place of the portion or portions to be amended. Such fresh declaration shall be accompanied by an application in Form-C stating clearly the circumstances necessitating such amendment.(2)Fresh declaration referred to in Sub-rule (1) shall be signed and verified by the sole owner or all the owners, as the case may be, and submitted in the same manner as provided under Rule 4 and thereafter, the provisions contained in Sub-rules (3) to (6) of Rule 3 shall mutatis mutandis apply for the acceptance or rejection of the amended declaration.(3)On and from the date of registration of an amended declaration under the Registration Act, 1908, the relevant original declaration shall stand amended to the extent as modified by the amended declaration.
