Section 3(j) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(j)"Common expenses" means :-(i)all sums lawfully assessed against the apartment owners by the association for meeting the expenses of administration, maintenance, repair or replacement of the common areas and facilities;(ii)expenses, declared by the provisions of this Act or by the bye-laws or agreed upon by the association, as common expenses;(iii)Government and municipal taxes including ground rent and property tax, which is not assessed separately for each apartment;
