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

State of Kerala - Subsection

Section 2(1)(o) in Kerala Real Estate (Regulation and Development) Act, 2015

(o)"common areas" means the areas intended for the common use of all the allottees in a colony and include the following, namely:--
(i)the part of the site or plot not occupied by buildings;
(ii)the common basement, parts, play areas, guest parking areas, if any and common storage spaces; the premises for the lodging of persons employed for the management of the property including accommodation for watch and ward staff;
(iv)installations of central services such as electricity, gas, water and sanitation, air-conditioning and incinerator, rainwater harvesting and waste disposal;
(v)water tanks, sumps, motor, fans, compressors, ducts and all apparatus connected with installations for common use;
(vi)community and commercial facilities as may be provided and managed by the association;
(vii)all other portions of the property necessary or convenient for its maintenance, safety etc., and in common use;