Section 13 in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
13. [ [Substituted by Act No. 30 of 2016, dated 19.9.2016]
No promoter or apartment owner shall transfer or hand over the possession of any apartment constructed after the commencement of the Uttar Pradesh Apartment (Promotion of Construction, Ownership and Maintenance) Act 2010 without executing an appropriate transfer deed and also getting it registered under the provisions of the Registration Act, 1908.]
