Section 14 in The Maharashtra Apartment Ownership Act, 1970
14. Removal from provisions of Act.
(1)All the apartment owners may remove a property from the provisions of this Act, by an Instrument to that effect duly executed:Provided that, the holders of all charges and other encumbrances affecting any of the apartments consent thereto or agree, in either case by instruments duly executed that their charges or encumbrances be transferred to the percentage of the undivided interest of the apartment owner in the property as hereinafter provided.(2)Upon removal of the property from the provisions of this Act, the p shall be deemed to be owned in common by the apartment owner. The undivided interest in the property owned in common which shall appertain to each apartment owner shall be the percentage of undivided interest previously owned by such owner w the common areas and facilities.
