Section 2 in The Gujarat Ownership Flats Act, 1973
2. Definitions.
- In this Part and in Part III, unless the context otherwise requires-(a)"flat" means a separate and self-contained set of premises forming part of a building and used or intended to be used for residence, or office, or showroom, or shop or godown or garage; and includes an apartment.Explanation. - Each set of premises shall be deemed to be separate and self-contained notwithstanding that common provision is made for sanitary, washing, bating or other conveniences in respect of two or more sets of premises;(b)"prescribed" means prescribed by rule made under this Act;(c)"promoter" means a person who constructs or causes to be constructed, a block or building of flats for the purpose of selling on ownership basis some or ail of them to other persons, or to a company, co-operative society or other association of persons, and includes his assignees; and where the person who constructs or causes to be constructed and the person who sells are different persons, the term includes both;(d)"Registrar" mans the Registrar as defined in the Gujarat Co-operative Societies Act, 1961 (Gujarat X of 1962), or, as the case may be, in the Companies Act, 1956 (I of 1956);(e)conversion of a building or part thereof, into flats or apartments shall be construed as construction of block or building of flats or, as the case may be, apartments;(f)the expressions "apartment" and "apartment owner" shall have the meanings respectively assigned to them in Part II of this Act.
