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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(8)(a) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(a)enabling the Board to retain certain area of the building for commercial purposes and to grant lease of the areas so retained, and to apply the proceeds of such lease for the reduction of the common expenses for maintaining the building, common areas and facilities, and if any surplus is left after meeting such expenses, to distribute such surplus to the apartment owners as income;