Section 16 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
16. Recording of Succession.
(1)Whenever any succession takes place to an apartment or part thereof, the successor shall within a period of six months from the date of such succession, make an application to the Competent Authority for recording such succession, on the certified copy of the deed of apartment and if there is any dispute as to the succession to the apartment, the Competent Authority shall decide the same.(2)Whenever any succession to an apartment has been recorded by the competent authority under sub-section (1) such authority shall send a true copy of such record to the concerned register for registration thereof in accordance with the provisions of Section 17.
