Section 29 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
29. Liability on transfer etc.
(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 assessment 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 former any amount therefor paid by the latter.(2)Any purchaser, grantee, legate or transferee referred to in sub-section (1) shall be entitled to a statement from the board setting forth the amount of unpaid assessment against the vendor or transferor, as the case may be, and such purchaser, grantee, legatee or transferee shall not be liable for any unpaid share of common expenses against such apartment accrued prior to such sale, bequest or other transfer, in excess of the amount set forth in such statement. The apartment shall not be sold subject to a charge in excess of the amount set forth in such statement.
