Section 13(3) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(3)The labour performed and material furnished for the common areas facilities, if duly authorised by the association of the board in accordance with the provisions of this Act or the bye-laws, shall be deemed to be performed or furnished with the express consent of each apartment owner and shall be the basis for a charge or encumbrance against each of the apartments and shall be subject to the provisions of sub-section (4).
