Section 31 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
31. Recovery.
- It shall be lawful for the association to recover any amount chargeable or recoverable under Section 12, 26, 28, 29 or 32 from an apartment owner or any purchaser, grantee, legatee or other transferee from him or from any person in occupation of the apartment. If any sum assessed by the association is not paid on demand, the association may apply to the Collector for its recovery as an arrear of land revenue. The Collector, if satisfied that the association has made reasonable efforts to recover such sum but failed, may recover it from the apartment owner or any purchaser, grantee, legatee or other transferee from him or from any person in occupation of the apartment, as an arrear of land revenue.
