Section 3(h) in Kerala Apartment Ownership Act, 1983
(h)"common expenses" means-(i)all sums lawfully assessed against the apartment owners by the Association of apartment Owners;(ii)expenses of administration, maintenance, repair or replacement of the common areas and facilities;(iii)expenses agreed upon as common expenses by the Association of apartment Owners;(iv)expenses declared as common expenses by the provisions of this Act, or by the declaration or the bye-laws;
