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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1) in The Karnataka Apartment Ownership Act, 1972.

(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 be registered under the Registration Act, 1908.