Section 20 in Uttar Pradesh Ownership of Flats Act, 1975
20. Joint and several liability of vender, etc. for unpaid common expenses.
(1)Upon the sale or other grant of a flat, the purchaser or grantee of the flat shall be jointly and severally and severally liable with the vendor or grant or for all unpaid assessments against the latter for his share of the common expenses up to the time of such sale or grant without prejudice to the purchaserÂ’s or grantees right to recover from the vendor or grant or the amount paid by the purchaser or grantee therefor.(2)Any such purchaser or grantee shall be entitled to a statement from the Secretary or Board of Managers, setting forth the amount of the unpaid assessment against the vendor or grant or and such purchaser or grantee shall into be liable for, nor shall the flat sold or granted be subject to a charge for any unpaid share of common expenses against such flat in excess of the amount therein set forth.
