Section 2(n) in Real Estate (Regulation And Development) Act, 2016
(n)"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 stair cases, lifts, staircase and lift lobbies, fir 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, air-conditioning 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 portion of the project necessary or convenient for its maintenance, safety, etc., and in common use;
