Section 19 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
19. Co-operative Society as Association.
(1)When a tenant co-partnership co-operative housing society has granted each member the rights of exclusive occupation of a particular apartment in a building belonging to it and no member is without an apartment for occupation the society by a resolution passed at its general body meeting may decide to transfer the ownership of each apartment to the member already having the right of the exclusive occupation and to convert itself into a service co-operative housing society for the management of the common areas and facilities. The society shall execute separate deeds of apartments in favour of each member. Thereafter the society shall be deemed to be the association and its management committee shall be deemed to be the board.(2)When a tenant ownership co-operative housing society has granted each member separate parcels of land in the layout plan for exclusive occupation and construction of residential house and no member is without a parcel of land for occupation the society by a resolution passed at its general body meeting may decide to transfer the ownership right of each parcel of land to the member already having the right of occupation and to convert itself into a service co-operative housing society for the management of the common areas and facilities. The society shall execute in favour of each member of conveyance of the parcel of land already in his exclusive occupation. Thereafter the society shall be deemed to be the association and its management committee shall be deemed to be the board.(3)When a service co-operative housing society has been formed by the apartment owners for the management of common areas and facilities such society shall be deemed to be the association and its Managing Committee shall be deemed to be the board.
