Section 26 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
26. That, where an Apartment is sold by a mortgage in exercise of his powers of sale under an English Mortgage or by a Court in execution of a decree in a suit brought by a mortgage against the owner of such Apartment, then neither the mortgagee nor the purchaser who derive title to the Apartment at such sale, or his successors or assigns shall be liable for assessments by the Association which become due prior to the acquisition of title by such acquirer, it being understood, however that the above shall not be constructed to prevent the Association of Apartment Owners from filing and claiming charge for such assessments and enforcing the same as provided by¬law and that such charge shall be subordinate to such mortgage.
