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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(a) in The Gujarat Ownership Flats Act, 1973

(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.