Section 20(1) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(1)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.
