Section 30(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)The liabilities of the promoter under sub-sections (4) and (5) of Section 26, sub-section (3) of Section 32 and sub-section (f) of this section, which accrued before possession of an apartment was given to an apartment owner or before an association was formed, will continue against him, even after possession of an apartment is given or the association is formed.
