Section 2(56) in The Greater Noida Industrial Development Area Building Regulations, 1992
(56)"Party wall" means and includes-(a)a wall forming part of a building and being used or constructed to be used in any part of such building for separating the adjoining building belonging to different owners or occupied or constructed or adapted to be occupied by different persons; or(b)a wall forming part of a building and standing in any part the length of such wall to greater extent than the projection of the footing on one side on grounds of different owners.
