Section 10(2) in The Gujarat Ownership Flats Act, 1973
(2)If any property consisting of building or buildings is constructed or to be constructed and the apartment takers propose to submit the apartments to the provisions of Part II by executing Declarations and Deeds of Apartments as required by that Part, then the promoter shall inform the Registrar accordingly, and in such cases it shall not be lawful to form any cooperative society or company and each apartment owner shall be entitled to the exclusive ownership and possession of his apartment as provided in Part II.
