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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(p) in The Orissa Apartment Ownership Act, 1982

(p)"property" means the land, the building, all improvements and structures thereon and the common areas and facilities and all easements, rights and appurtenances belonging thereto and all articles of personal property intended for use in connection, therewith which have been or are intended to be submitted to the provisions of this Act.