Section 5(3) in The Orissa Apartment Ownership Act, 1982
(3)Notwithstanding anything contained in the Transfer of Property Act, 4 of 1882 or in any other law for the time being in force, but subject to provisions of Section 14 of this Act, any personal-(a)acquiring by purchase; or(b)taking lease of, for a period of thirty years or more, an apartment comprised in a property shall-(i)in respect of the said apartment, be subject to the provisions of this Act; and(ii)execute and register an instrument in such form, in such manner and within such period as may be prescribed, undertaking to comply strictly with the bye-laws and with the covenants, conditions and restrictions set forth in the declaration.
