Section 3(w) in The Punjab Apartment Ownership Act, 1995
(w)"property" means the land, the building, all improvements and structures thereon, and all easements, rights and appurtenances belonging thereto, and includes every type of right and interest in land which a person can have to the exclusion of other persons, such as possession, use and enjoyment free from interference, rights of disposition, franchises and hereditaments; and
