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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in Punjab Apartment and Property Regulation Act, 1995

(2)It there is a contravention of the provisions of sub-section (1), the person who has taken or agreed to take the apartment or the occupier thereof may make an application to the competent authority for a direction to restore such supply or service.