Section 16(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)Whenever any succession takes place to an apartment or part thereof, the successor shall within a period of six months from the date of such succession, make an application to the Competent Authority for recording such succession, on the certified copy of the deed of apartment and if there is any dispute as to the succession to the apartment, the Competent Authority shall decide the same.
