Section 4 in The Maharashtra Apartment Ownership Act, 1970
4. Status of apartments.
- [Subject to the provisions of the second proviso to section 2 of this Act, each apartment] [These words and figure were deemed always to have been substituted for the words 'Each apartment' by Maharashtra 6 of 1974, Section 4.], together with its undivided interest in the common areas and facilities, appurtenant to such apartment, shall for all purposes constitute heritable and transferable immoveable property within the meaning of any law for the time being in force in the State;and accordingly, an apartment owner may transfer his apartment and the percentage of undivided interest in the common areas and facilities appurtenant to such apartment by way of sale, mortgage, lease, gift, exchange or in any other manner whatsoever in the same manner, to the same extent and subject to the same rights, privileges, obligations, liabilities, investigations, legal proceedings, remedies and to penalty, forfeiture and punishment as any other immoveable property, or make a bequest of the same under the laws applicable to the transfer and succession of immoveable property.
