Section 20(1) in Uttar Pradesh Ownership of Flats Act, 1975
(1)Upon the sale or other grant of a flat, the purchaser or grantee of the flat shall be jointly and severally and severally liable with the vendor or grant or for all unpaid assessments against the latter for his share of the common expenses up to the time of such sale or grant without prejudice to the purchaserÂ’s or grantees right to recover from the vendor or grant or the amount paid by the purchaser or grantee therefor.
