Section 18(1) in The Punjab Apartment Ownership Act, 1995
(1)When a tenant co-partnership co-operative housing society (hereinafter referred to as the society) has granted each member the right of exclusive occupation of a particular apartment in a building belonging to it, and no member is without an apartment for occupation, the society, by a resolution passed at its general body meeting, may decide to transfer the ownership right of each apartment to the member already having the right of the exclusive occupation and to convert itself into a service co-operative housing society for the management of the common areas and facilities and for this purpose the society shall execute separate conveyance deeds of apartments in favour of each member and thereafter the society shall be deemed to be the association and its management committee shall be deemed to be the Board for the purposes of this Act.
