Section 15(1) in Kerala Real Estate (Regulation and Development) Act, 2015
(1)The promoter shall take all necessary steps to execute a registered conveyance deed in favour of the allottee along with the undivided proportionate title in the common areas including the handing over of the possession of the plot or building, as the case may be, -in a real estate project, and the other title documents pertaining thereto.
