Section 4(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)Every person who becomes entitled to the exclusive ownership and possession of an apartment under sub-section (1) shall be entitled to such percentage of undivided interest in the common areas and facilities as may be specified in the deed of apartment and such percentage shall be the ratio of the built up area of the apartment to the total built up area of all the apartments of the building. In respect of limited common areas and facilities reserved for the use of certain apartments to the exclusion of other apartments, such percentage shall be the ratio of the built up area of those apartments for which the use is reserved. the actual built up area should be taken into account for the calculation of the percentage and any different area which may be stated in the agreement between the promoter and the person taking the apartment, shall be ignored :Provided that if all or any of the apartments is put to any non-residential use, the percentage shall be as prescribed.
