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

State of Punjab - Subsection

Section 2(41) in Punjab Urban Planning and Development Building Rules, 2018

(41)"common areas and facilities in relation to a building" means all parts of the building or the land on which it is located and all easements, rights and appurtenances belonging to the land or the building, which are not in the exclusive possession of an apartment owner;