Section 20(2) in Uttar Pradesh Ownership of Flats Act, 1975
(2)Any such purchaser or grantee shall be entitled to a statement from the Secretary or Board of Managers, setting forth the amount of the unpaid assessment against the vendor or grant or and such purchaser or grantee shall into be liable for, nor shall the flat sold or granted be subject to a charge for any unpaid share of common expenses against such flat in excess of the amount therein set forth.
