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

State of Maharashtra - Subsection

Section 2(r) in Maharashtra Housing (Regulation And Development) Act, 2012

(r)"limited common areas and facilities of a building" means entrance hall, staircases, lift, common passages on every floor, fire fighting systems within building, including fire chute, refuge areas, garbage disposal area including garbage chute, service floors or terraces above the upper most floor of the building and includes all areas in the building except parking spaces and utility areas;