Section 22 in Kerala Apartment Ownership Act, 1983
22. Disposition of property, destruction or damage.
- If within sixty days of the date of damage to, or destruction of, all or any part of the property, it is not decided by the Association of apartment owners to repair, reconstruct or rebuilt the property or part, as the case may be, then and in that event, -(a)the property shall be deemed to be owner in common by the apartment owners;(b)the undivided interest in the property owner in common which shall appertain to each apartment owner shall be the percentage of the undivided interest previously owned by such owner in the common areas and facilities;(c)any encumbrances affecting any of the apartments shall be deemed to be transferred in accordance with the existing priority to the percentage of the undivided interest of the apartment owner in the property as provided herein;(d)the property shall be subject to an action for partition at the suit of any apartment owner; in which event the net proceeds of sale together with the net proceeds of the insurance on the property if any, shall be considered as one fund and shall be divided among all the apartment owners in percentage equal to the percentage of undivided interest owned by each owner in the property after first paying out all the respective shares of the apartment owners to the extent sufficient for the purpose and all charges on the undivided interest in the property owned by each apartment owner.
