Section 19(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(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.
