Section 6(5) in Kerala Apartment Ownership Act, 1983
(5)The common areas and facilities shall remain undivided, and no apartment owner or any other person shall bring any action for partition or division of any part thereof, unless the property has been excluded from the provisions of this Act as provided in section 14 or unless the property is subject to an action for partition under section 22, and any covenant to the contrary shall be null and void.
