Section 20 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
20. Charge on property for common expenses.
- All sums assessed by the association of apartment owners for the share of the common expenses chargeable on any apartment shall constitute charge on such apartment with precedence over other charges, if any, for payment of Government and Municipal Taxes and all sums all sums remaining unpaid on a first mortgage of the apartment.Explanation. - For the purposes of this diction, 'Government' shall include the Central Government.
