Section 12(7) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(7)Where any lessee omits or fails to take any action under sub-section (2) or (3), the lessor may, by a notice in writing, require the lessee to take action against the defaulting apartment owner under sub-sections (2) and (3) within a period of ninety days from the date of service of such notice and in the event of the omission or failure of the lessee to do so within such period the lessor may himself take action under sub-section (2) or (3), and the provisions of sub-sections (4), (5) and (6) shall, as far as may be apply to any action taken by him as if such action had been taken by the lessee.
