Section 4(9) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(9)If a building contains more than one portion not belonging to the same owner, every such portion may be treated as a separate building for the purpose of these rules but not until satisfactory evidence, which shall be either a decree of Court of law or a registered document, has been given in proof of the separate ownership thereof.
