Section 3(2)(c) in Punjab Apartment and Property Regulation Act, 1995

[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2)(c) in Punjab Apartment and Property Regulation Act, 1995

(c)give inspection on seven days' notice or demand,-

(i)of the layout of the colony and plan of development works to be executed in a colony as approved by the prescribed authority in the case of a colony; and

(ii)of the plan, and specifications of the building built or to be built on the land as well as of the common areas and facilities and common services provided (including supply of electricity and water, sewerage and drainage systems, lifts, fire-fighting equipment), such plans and specifications being in accordance with the provisions of the building regulations, and approved by the authority which is required so to do under any law for the time being in force, indicating thereon what parts of the building and the appurtenant areas are intended to be kept as common areas and facilities in the case of apartments :

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State of Punjab - Subsection

Section 3(2)(c) in Punjab Apartment and Property Regulation Act, 1995