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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(8)(i) in Himachal Pradesh Apartment Ownership Act, 1978

(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;