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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(m) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(m)"common areas" mean-
(i)the entire land for the real estate project or where the project is developed in phases and registration under this Act is sought for a phase the entire land for that phase ;
(ii)the staircases, lifts, staircase and lift lobbies, fire escapes, and common entrances and exits of buildings ;
(iii)the common basements, terraces, parks, play areas, open parking areas and common storage spaces ;
(iv)the premises for the lodging of persons employed for the management of the property including accommodation for watch and ward staffs or for the lodging of community service personnel ;
(v)installations of central services such as electricity, gas, water and sanitation, airconditioning and incinerating system for water conservation and renewable energy ;
(vi)the water tanks, sumps, motors, fans, compressors, ducts and all apparatus connected with installations for common use ;
(vii)all community and commercial facilities as provided in the real estate project ;
(viii)all other portions of the project necessary or convenient for its maintenance, safety, etc. and in common use ;