Section 20 in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
20. Common expenses to be a charge on the apartment.
(1)All sums assessed by the Association of Apartment Owners, but unpaid for the share of the common expenses chargeable to any apartment, shall constitute a charge on such apartment prior to all other charges except only -(i)the charge, if any, on the apartment for payment of Government and Municipal taxes; and(ii)all the sums unpaid on a first mortgage of the apartment.(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
