Section 13(5) in The Punjab Apartment Ownership Act, 1995
(5)On the payment, discharge or other satisfaction referred to in sub- section (4), the apartment and the percentage of undivided interest in the common areas and facilities appurtenant thereto shall thereafter be free and clear of the charge or encumbrance so paid, discharged or satisfied:Provided that such part payment shall not prevent the person having a charge or encumbrance from proceeding to enforce the right, in relation to the amount still outstanding against any other apartments not so free of the charge or encumbrance.Chapter - IIIConveyance Deed of Apartment and its Registration
