Section 20 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
20. Powers and functions of an association.
- An association shall have the following powers and functions :-(a)under Section 5, right of access to apartment;(b)under Section 18, responsibility for the administration and management of the property and maintenance and upkeep of the common areas and facilities and common services;(c)under Section 22, right to become member of a federal association;(d)under Section 23, power to repair, reconstruction or rebuilding of the property which is damaged or destroyed;(e)under Section 24, power to take action relating to the common areas and facilities or on behalf of two or more apartment owners;(f)under Section 26, responsibility for assessment of the share in the common expenses chargeable to each apartment;(g)under Section 30, liability for any breach of law in respect of the common areas and facilities;(h)under Section 31, power to recover amounts from apartment owner or other persons and right to apply to Collector for recovery of unpair amount as an arrear of land revenue;(i)under Section 32, the duty to collect Government and municipal taxes from the apartment owners for remittance to Government or local authority;(j)under Section 33, the duty to arrange for insurance.
