Section 29(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)Upon the sale, bequest or other transfer of an apartment by a vendor or transferor to the purchaser or the grantee or legatee or other transferee as the case may be, the latter shall be jointly and severally liable with the former for all unpaid assessment against the former for his share of the common expenses upto the time of the sale, bequest or other transfer, without prejudice to the right of the latter to recover from former any amount therefor paid by the latter.
