Section 22 in Tamil Nadu Apartment Ownership Act, 1994
22. Joint and several liability of vendor, etc., for unpaid common expenses.
- Where any apartment has been sold or otherwise transferred, the purchaser or the transferee, as the case may be, of the apartment shall be jointly and severally liable with the vendor or the transferor for all unpaid assessments against the latter towards his share or the common expenses up to the time of sale or transfer without prejudice to the purchaser's or transferee's right to recover from the vendor or transferor, the amount, if any, paid by the purchaser or transferee therefor. Any such purchaser or transferee shall be ; entitled to a statement from the society or the Association of Apartment owners setting forth the amount of the unpaid assessment against the vendor or transferor and such purchaser or transferee shall not be liable for, nor shall the apartment sold or transferred, be subject to a charge for any unpaid share of common expenses against such apartment accrued prior to such sale or transfer in excess of the amount set forth in such statement.
