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.
