4. Ownership of apartments.—
(1) Every person to whom any apartment is allotted, sold or
otherwise transferred by the promoter, on or after the commencement of this Act, shall, save as otherwise
provided in section 6, and subject to the other provisions of this Act, be entitled to the exclusive
ownership and possession of the apartment so allotted, sold or otherwise transferred to him.
(2) Every person to whom any apartment was allotted, sold or otherwise transferred by the promoter
before the commencement of this Act shall, save as otherwise provided under section 6 and subject to the
other provisions of this Act, be entitled, on and from such commencement, to the exclusive ownership
and possession of the apartment so allotted, sold or otherwise transferred to him.
(3) Every person who becomes entitled to the exclusive ownership and possession of an apartment
under sub-section
(1) or sub-section
(2) shall be entitled to such percentage of undivided interest in the
common areas and facilities as may be specified in the Deed of Apartment and such percentage shall be
computed by taking, as a basis, the value of the apartment in relation to the value of the property.
(4)
(a) The percentage of the undivided interest of each apartment owner in the common areas and
facilities shall have a permanent character, and shall not be altered without the written consent of all the
apartment owners.
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(b) The percentage of the undivided interest in the common areas and facilities shall not be separated
from the apartment to which it appertains and shall be deemed to be conveyed or encumbered with the
apartment, even though such interest is not expressly mentioned in the conveyance or other instrument.
(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, and any covenant to the contrary
shall be void.
(6) Each apartment owner may use the common areas and facilities in accordance with the purposes
for which they are intended without hindering or encroaching upon the lawful rights of the other
apartment owners.
(7) The necessary work relating to maintenance, repair and replacement of the common areas and
facilities and the making of any additions or improvements thereto, shall be carried out only in
accordance with the provisions of this Act and the bye-laws.
(8) The Association of Apartment Owners shall have the irrevocable right, to be exercised by the
Board or Manager, to have access to each apartment from time to time during reasonable hours for the
maintenance, repairs or replacement of any of the common areas or facilities therein, or accessible
therefrom, or for making emergency repairs therein necessary to prevent damage to the common areas
and facilities or to any other apartment or apartments.
