Section 3(8) in Uttar Pradesh Ownership of Flats Act, 1975
(8)all other parts of the property necessary or convenient to its existence, maintenance and safety or normally in common use;(e)"common expenses" means expenses of administration, maintenance, repair, or replacement of the common areas and facilities and all other sums assessed against the owners of flats by the Association of owners of the flats;(f)"common profits" means the balance of all income, rents, profits and revenues from the common areas and facilities remaining after the deduction of the common expenses;(g)"competent authority" means the Housing Commissioner appointed under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam,1965;(h)"Declaration" means the instrument by which a property is submitted to the provisions of this Act as hereinafter provided;(i)"limited common areas and facilities" means those common areas and facilities which may be designated in the Declaration as reserved for use of certain flat or flats to the exclusion of the other flats;(j)"prescribed" means prescribed by rules made under this Act;(k)"property" comprises any land, any building built or proposed to be built thereon, and the common areas and facilities.
