Section 21 in The Delhi Apartment Ownership Act, 1986
21. Common expenses to be a charge on the apartment.—
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.
