Section 5(2) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(2)Every person who becomes entitled to the exclusive ownership and possession of an apartment shall be entitled to such percentage of undivided interest in the common areas and facilities as may-be specified in the Deed of Apartment and such percentage shall be computed by taking, as a basis, the area of the apartment in relation to the aggregate area of all apartments of the building.
