Section 14(5) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(5)The execution of the deed of apartment vests the apartment owner with the exclusive ownership and possession of the apartment together with the percentage of undivided interest in the common areas and facilities appurtenant to such apartment, as a heritable and transferable property in terms of Sections 4 and 6 of this Act. On execution of a document transferring the management of the property and the common areas and facilities to the association, it is vested with the management of the property and the common areas and facilities, but will not be the owner of the property or the building or the common areas and the facilities.
