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

State of Bihar - Subsection

Section 2(vii) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983

(vii)"Common Portions" means those portions of the plot or premises which are in common use and include the land, gateway, enclosure compound walls, parks, open ground, passages, corridors, staircases fittings, fixtures, lift if any, installation where for water-supply or drainage or lighting or any other purpose and all such facilities which are used or intended to be used in common.