Section 4(1) in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
(1)Any promoter who intends to sell an apartment, shall on being so required by an intending transferee make a full and true disclosure in writing of-(a)his title to the land on and the building, in which the apartments are, or are to be, constructed;(b)all encumbrances, if any, on such land or building and any right, title, interest or claim of any person in or over such land or building;(c)the plans and specifications approved by the local authority as the case may be or the Urban Development Authority of the entire building of which the apartments forms part;(d)the nature of fixtures, fittings and amenities which have been or are proposed to be provided;(e)the particulars in respect of the designs and the materials which have been or are proposed to be used in the construction of the building, together with the details of all agreements entered into by him with the architects Engineers and Contractors;(f)all outgoings, including ground rent, if any, municipal or other local taxes, taxes on income, water and electricity charges, revenue assessment, interest on any mortgage or other encumbrance, if any, in respect of the land, building and apartments;(g)such other information and documents as may be prescribed.
