112. Contents of Land Settlement Certificate (Apartment and group housing).
- The Land Settlement Certificate (Apartment) shall contain the following particulars:-(1)Description of the land on which the building and improvements are located (including survey number, plot number etc.); and whether the land is freehold or leasehold and if leasehold, the period of such lease.(2)Description of the building stating the number of storey and basements, the number of apartments and the principal materials to which it is or is to be constructed.(3)The apartment number of each and a statement of its location, approximate plinth area, number of rooms and immediate common area to which it has access, and any other particulars necessary for its proper identification.(4)Description of the common areas and facilities and the percentage of undivided interest appertaining to the apartment in the common areas and facilities.(5)Total plinth area of the building of each apartment and its owner along with the area of the land on which the building is located and the proportionate area of the land vis-a-vis the proportionate area of the apartment.(6)Description of the limited common areas and facilities, if any, stating to which apartment their use is reserved.(7)Any other details in connection with the property which the Government may deem desirable to set forth consistent with this Act.
