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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012

(2)Any purchaser, guarantor, legatee or transferee referred to in sub- section (1), shall be entitled to a statement from the Executive Committee setting forth the unpaid dues out of the sums referred under section 11 against the Allottee.