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

State of Uttar Pradesh - Subsection

Section 3(8)(i) in Uttar Pradesh Ownership of Flats Act, 1975

(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 flat or flats to the exclusion of the other flats;