Section 20 in Tamil Nadu Apartment Ownership Act, 1994
20. Common expenses to be charged on property.
- All sums assessed by the society or the Association of Apartment owners as the share of the common expenses chargeable to any apartment shall, subject to the prior claim, if any,-(i)of the Government in respect of land revenue or any money recoverable as land revenue,(ii)of any municipality or other local authority in respect of tax or other assessment, and(iii)of the mortgage, in respect of all stuns unpaid, constitute a charge on such apartment.
