Section 3(x) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(x)"property" means the land, the building, and all improvements and structures thereon, 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.
