Section 9(2) in Tamil Nadu Apartment Ownership Act, 1994
(2)In the event of any charge or encumbrance against five or more apartments becoming effective, the apartment owners may individually free their respective apartments and the percentage of undivided interest in the common areas and facilities and the limited common areas and facilities of such apartments from such charge or encumbrance by payment of the fractional or proportional amounts attributable to each of the apartments affected. Such individual payment shall be computed with reference to the percentage of the undivided interest in the common areas and facilities and the limited common areas and facilities, specified in the Deed of Apartment Upon such payment, the apartment and the percentage of undivideo interest in the common areas and the facilities and the limited common area: and facilities shall be free and clear of the charge or encumbrance:Provided that such part payment shall not prevent the person having any charge or encumbrance from enforcing his rights against the other apartment and the percentage of undivided interest in the common areas and facilities and the limited common areas and facilities thereof.
