Section 19 in Kerala Apartment Ownership Act, 1983
19. Charge on property for common expenses.
- 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 and shall have priority over all other charges, except only-(i)charge, if any, on the apartment for payment of taxes due to the Government or a local authority; and(ii)all sums unpaid on a first mortgage of the apartment
