Section 2 in The Orissa Apartment Ownership Act, 1982
2. Application of the Act.
- All buildings mainly used or proposed to be used for residence, office, practice of any profession of for carrying on any occupation, trade or business or for any other type of independent use shall be governed by the provisions of this Act and the sole owner or all the owners of such building shall duly execute and register a declaration setting out the particulars referred to in Section 12 :Provided that the provisions of this Act shall not apply to property used for purposes of holding office or otherwise of a Department of Government or of a Government undertaking or where the property is owned and used by the owner himself or for letting it out to others.
