Section 2 in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
2. [ [Substituted by Act No. 30 of 2016, dated 19.9.2016.]
The provisions of this Act shall apply to all buildings having four or more apartments in any building constructed or converted into apartment and land attached to the apartment, whether freehold or held on lease excluding shopping malls and multiplexes and commercial complexes which are maintained as single unit by the promoter or the maintenance agency.]
