Section 3(e) in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
(e)"Common Expenses" means,-(i)all sums lawfully assessed against the apartment owners by the association of apartment owners;(ii)expenses of administration, maintenance, repairs or replacement of the common areas and facilities ;(iii)expenses agreed upon as common expenses by the association of apartment owners;(iv)expenses declared as common expenses by the provisions of this Act or by the Declaration or the bye-laws;(v)premium for insurance coverage of the property;
