Section 14(1) in Kerala Apartment Ownership Act, 1983
(1)All the apartment owners may exclude a property from the provisions of this Act by an instrument to that effect duly executed:Provided that the holders of all charges and other encumbrances affecting any of the apartments consent thereto or agree, in either case by instruments duly executed; that their charges or encumbrances be transferred to the percentage of the undivided interest of the apartment owner in the property as hereinafter provided.
