Section 12(9) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(9)Where the building is not constructed on leasehold land the promoter will not be required to grant a sub-lease to any apartment owner or execute a document transferring the management of the common areas and facilities to the association, but on the execution of a conveyance and the deed of apartment the title to the apartment and the percentage of undivided interest in the common areas and facilities appurtenant to such apartment shall be deemed to be transferred to the concerned apartment owner and the right of management of the common areas and facilities to the association. The provision of the other sub-sections of this section shall apply, as if the words "sub-lease" and "lessee" and "sub-lessee" refer to the "deed of apartment", "association" and "apartment owner" respectively.
