Section 15(1) in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
(1)All the apartment owners acting together may withdraw a property from the provisions of this Chapter 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 and agree, by instruments duly executed, that their charges or encumbrances be transferred to the percentage of undivided interest of the apartment owner in the property as hereinafter provided.
