Section 4(6) in The Bihar Apartment Ownership Rules, 2004
(6)Where under an appellate order the instrument is accepted, the competent Authority, on getting back the records from the Appellate Authority, shall in the manner laid down in sub-clause (ii) of clause (c) of Rule 3, return the same together with its enclosures to the executant/executants, as the case may be, who shall, thereupon, get the instruments duly registered under sub-clause (xi) of clause (c) of Rule 3 and shall further comply with the provision of sub-clause (vi) of clause (c) of Rule 3.
