Section 4(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)Every person, to whom an apartment is allotted, sold or otherwise transferred by the promoter, either before or after the commencement of this Act, shall be entitled, save as otherwise provided in Section 7 and subject to the other provisions of this Act, on and from such commencement, or on such allotment, sale or transfer, as the case may be, to the exclusive ownership and possession of the apartment so allotted, sold or otherwise transferred to him :Provided that an apartment which is occupied by a tenant shall not be allotted, sold or otherwise transferred to a person other than such tenant, unless it has first been offered to him on market value and refused by him, or fails to give reply within one months and in such case the new owner will be deemed to have given such apartment on tenancy to him.
