Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 28 in The Bihar Apartment Ownership Act, 2006

28. Charges on property for Common expenses.

- All sums assessed by the Association of Apartment Owners for the share of the Common expenses chargeable on any Apartment shall be first charge on such Apartment for the payment of Municipal rates and taxes prior to all other charges, except other statutory charges.