Section 18(2) in The Punjab Apartment Ownership Act, 1995
(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 and for this purpose the society shall execute in favour of each member a conveyance deed of parcel of land already in his exclusive occupation and thereafter the society shall be deemed to be the association and its management committee shall be deemed to be the Board for the purposes of the Act.
