Section 26(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)Where an apartment owner is not in the occupation of his apartment, the common expenses payable by such apartment owner may be recovered from the person in the occupation of the apartment, whether or not such person holds a tenancy, lease, licence or agreement from the apartment owner or is purchaser, grantee, legate or other transferee.
