Section 27(1) in The Punjab Apartment Ownership Act, 1995
(1)Upon the sale, bequest or other transfer of an apartment, by a vendor or transferor to the purchaser or the grantee or legatee or other transferee, as the case may be, the latter shall be jointly and severally liable with the former for all unpaid assessments against the former for his share of the common expenses upto the time of the sale, bequest or other transfer, without prejudice to the right of the latter to recover from the former any amount therefor paid by the latter.
