Section 20 in The Punjab Apartment Ownership Rules, 1995
20. Transfer or partition of apartment and percentage of undivided interest in the common areas and facilities. - Where the ownership of an apartment is transferred or the apartment is partitioned as per deed of conveyance, the percentage of undivided interest in common areas and facilities shall be determined in the ratio of the floor area of the apartment so transferred or partitioned to the total floor area of the apartments of the building and in the case of vesting of any right in such apartment it shall be worked on the basis of ratio of the initial floor area of the apartment to the total initial floor area of the apartments of the building as shown in the conveyance deed of the apartment. [Sections 20 and 38(2)(e).]
