Section 3(g) in The Orissa Apartment Ownership Act, 1982
(g)"common expenses" means-(i)all sums lawfully assessed against the apartment owner by the Association of Apartment Owners or by the Competent Authority;(ii)expenses of administration, maintenance, repair 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;
