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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1) in Kerala Apartment Ownership Act, 1983

(1)On the sale of an apartment, the purchaser of the apartment shall be jointly and severally liable with the vendor for all unpaid assessment against the vendor for his share of the common expenses upto the time of the sale without prejudice to the purchaser's right to recover from the vendor the amount paid by the purchaser therefor.