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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(o) in The Jammu and Kashmir Apartment Ownership Act, 1989

(o)"limited common areas and facilities" means the common areas and facilities which are designated in writing by the promoter before the allotment, safe or other transfer of any apartment as reserved for use of certain apartment or apartments to the exclusion of the other apartments ;