Buying a flat through a bank auction? Don’t overlook pending maintenance dues. Bombay High Court held that an auction purchaser cannot claim membership of a cooperative housing society without first clearing the previous owner’s outstanding maintenance dues where the sale certificate and the Maharashtra Co-operative Societies Act make payment a condition of transfer.
Watch this video for a simple explanation of the judgment and what it means for auction purchasers, cooperative housing societies and homebuyers. Read the full report on SCC Times.
