Section 28 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
28. Common expenses a charge.
- All sums assessed by the association but unpaid for the share if the common expenses chargeable to any apartment, shall constitute a charge on such apartment, prior to all other charges, except only :-(a)the charge, if any, on the apartment for payment of Government and municipal taxes;(b)all sums unpaid on a first mortgage of the apartment;(c)any instalments due but unpaid under the hire-purchase agreement; and(d)arrears of ground rent and other charges payable to the lessor.
