Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 53 in The M.P. Prakoshtha Swamitva Rules, 1976 53. Notice of unpaid assessments. - The Association shall at the request of a mortgagee of a unit report any unpaid assessments due from the owner of such unit.
