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

State of Kerala - Subsection

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

(aa)"limited common area" means the area intended for the use of allottees in one building block and includes entrance hall, staircases, lift, common passages on all floors, common parking areas, fire escapes, refuge areas, service floors, terraces above the upper most floor and all common areas in the building block;