Section 3(d) in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
(d)"Common areas and facilities" unless otherwise provided in the Declaration, means:(i)the land on which the building is located;(ii)foundations, columns, girders, beams, supports, main walls, roofs including terraces, halls, corridors, lobbies, stairs, stair-ways, fire-escapes and entrances and exits of the building.(iii)Basements, cellars, yards, gardens, parking areas Children's play ground and storage spaces;(iv)The premises for the lodging of janitors or care¬takers or persons employed for the management of the property;(v)installations of central services, such as power, light, gas, hot and cold water, heating, refrigeration, air- conditioning and incinerating;(vi)elevators, tanks, wells and bore-wells, pumps, motors, fans, compressors, ducts and in general all apparatus and installations existing for common use;(vii)such other community and commercial facilities as may be provided for in the building plan and Declaration;(viii)all other parts of the property necessary or convenient to its existence, maintenance and safety or normally in common use;
