Section 2(c) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
(c)"Apartment", (which may be called block, chamber, dwelling unit flat, lot, premises, suite, tenement, unit or by any other name), means a separate and self- contained part of any property, including one or more rooms or enclosed spaces, located on one or more floors (or any part or parts thereof) in building or in a plot of land, used or intended to be used for residence, office, shops, showrooms or godowns or for carrying or any business, industry, occupation, profession or trade, or for any other type of independent use, and with a direct exit to a public street, road or highway or to a common area leading to such street, road or highway and includes any garage or room (whether or not adjacent to the building in which such apartment is located) provided by the promoter for the use by the owner of such apartment for parking any vehicle or, as the case may be, for the resident of any domestic servant employed in such apartment:
