Section 11 in Uttar Pradesh Ownership of Flats Act, 1975
11. Withdrawal from the provisions of the Act.
(1)All the owners of flats may withdraw a property from the provisions of this Act by an instrument executed to that effect.(2)Upon the property being withdrawn from the provisions of this Act, it shall be deemed to be owned in common by the owners of flats and the share of each such owner in the property shall be the percentage of undivided interest previously owned by such owner in the common areas and facilities.(3)Any encumbrance affecting any of the flats shall be deemed to be transferred in accordance with the existing priority to the percentage of the undivided interest of the owner of the flat in the property as provided therein.(4)The withdrawal provided for in sub-section (1) shall in no way bar the subsequent resubmission of the property to the provisions of this Act.
