Section 13(5) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(5)On any such payment, discharge or other satisfaction referred to in sub-section (4) the apartment and the percentage of undivided interest in the common areas and facilities appurtenant thereto shall thereafter be free and clear of the charge or encumbrance so paid discharged or satisfied :Provided that such part payment shall not prevent the person having a charge or encumbrance from proceeding to enforce the rights, in relation to the amount still outstanding, against any other apartments not so freed of the charge or encumbrance.
