Section 3(8) in Himachal Pradesh Apartment Ownership Act, 1978
(8)all other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use;(e)"common expenses" means expenses of administration, maintenance, repair or replacement of the common areas and facilities and all other sums assessed against the apartment owners by the association of apartment owners;(f)"common profits" means the balance of all income, rents, profits and revenues from the common areas and facilities remaining after the deduction of the common expenses;(g)"competent authority" means the estate manager as notified by the Housing Department of the Government of Himachal Pradesh;(h)"declaration" means the instrument by which the property is submitted to the provisions of this Act as hereinafter provided;(i)"limited common areas and facilities" means those common areas and facilities which may be designated in the declaration as reserved for use of certain apartment or apartments to the exclusion of other apartments;(j)"owner" in relation to a property or part thereof or an apartment, includes, for the purposes of this Act excepting the provisions of sub-section (1) of section 5 thereof, a lessee of such property or part or of such apartment, where the lease is for a period of twenty years or more;(k)"prescribed" means prescribed by rules made under this Act; and(l)"property" comprises the land, the building and the common areas and facilities.
