Section 7 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
7. Ownership of apart subject to conditions.
- Where an allotment, sale or other transfer of an apartment has been made whether before or after the commencement of this Act, in pursuance of any promise of Payment, or part payment of the consideration thereof, the allottee shall not become entitled to the ownership of that apartment or to the percentage of undivided interest in the common areas and facilities appurtenant to such apartment until full payment has been made of the consideration along with any amounts in respect of common expenses and payment of Government and municipal taxes incurred by the promoter before the formation of the association, together, with interest if any due thereon. If there is a dispute about the amount payable by the allottee to the promoter, the dispute shall be decided by the Competent Authority, but the allottee will be entitled to possession without waiting for the dispute to be decided. If after final payment as aforesaid has been made, any expenses are incurred by the promoter for providing any requirement imposed by the Government or the local authority, such fire-fighting equipment, it shall be recoverable from the apartment owners. Where any such allottee has been inducted into the possession of such apartment or any part thereof on certain terms and conditions in pursuance of such allotment, sale or other transfer he shall continue to remain in possession thereof on the same terms and conditions. If a person has entered into a hire-purchase agreement with the promoter and has been inducted into the possession of an apartment on certain terms and conditions, he shall continue to remain in possession thereof on the same terms and conditions.
