Section 20(2) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(2)The Association of Apartment Owners may approach the Competent Authority with a request for recovery of amount lying unpaid for a period of more than 12 months and which is due towards the common expenses payable in respect of an apartment, and the Competent Authority, on being satisfied, shall take appropriate action for its recovery from the owner of that apartment as arrears of land revenue
