Section 15 in Uttar Pradesh Ownership of Flats Act, 1975
15. Charge of property for common expenses.
- All sums assessed by the Association of Owners of flats for the share of the common expenses chargeable to any flat shall constitute a charge on such flat prior to all other charges, except charge, if any, on the flat for payment of taxes due to the Central Government or the State Government or to any local authority under any law for the time being in force.
