Section 18(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)The association shall be registered with the Competent Authority. The Competent Authority shall ascertain whether the majority of the apartment owners desires the association to function as a co-operative society or as a limited company. The Competent Authority shall register the association accordingly, either as a co-operative society under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) or as a limited company under the Companies Act. The Competent Authority will have all the functions of a registrar under the respective Act for the association.
