Section 13(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)No labour performed or material furnished with the consent or on the request of an apartment owner or his agent or his contractor or sub-contractor, shall be the basis of a charge or encumbrance under the provisions of the Transfer of Property Act, 1882, against the apartment or any other property of any other apartment owner not expressly consenting to or requesting the same, except that such express consent shall be deemed to be given by an apartment owner in the case of emergency repairs to his apartment.
