21. Common expenses to be a charge on the apartment.-

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.

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