Section 3(b) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(b)[ 'Apartment' means a part of any property, intended for any type of independent use, inculding enclosed spaces located on one or more floors or any part or parts thereof, in a building to be used for residential or official purposes or for the purpose of practicing any profession, or for carrying on any occupation, trade or business (excluding shopping malls, multiplexes and commercial complexes which are maintained agency) or for such other use as may be prescribed, and with a direct exit to a public street, road or to a common area leading to such street, road and inculdes any parking space or room (whether or not adjacent to the building in which such apartment is located) provided by the promoter for use by the owner of such apartment for parking or, as the case may be, for the residence of any domestic aide employed in such apartment.] [Substituted by Act No. 30 of 2016, dated 19.9.2016]
