Section 8(2) in Uttar Pradesh Ownership of Flats Act, 1975
(2)Labour performed and material furnished for the common areas and facilities, if duly authorized by the Association of Owner of flats, the Manager or Board of Manager in accordance with this Act, the Declaration or bye-laws, shall be deemed to be performed or furnished with the express consent of each owner of a flat and shall be the basis for a charge or encumbrance under the Transfer of Property Act, 1882, against each of the flats and shall be subject to the provisions of sub-section (3).
