Section 42 in Punjab Apartment and Property Regulation Act, 1995
42. Application of the Act to apartments already in existence.
(1)This Act shall apply to apartments already in existence and agreements of sale of apartments or other properties made before the commencement of this Act.(2)As respects apartments which on the commencement of this Act have already been constructed or converted, the provisions of sections 12, 13 and 15 shall apply with the following modifications, that is to say,-(a)in section 12, if the date specified or agreed to has already passed at the commencement of this Act then the promoter shall give possession within three months from such commencement, and thereafter the promoter shall be liable on demand to refund the amounts on the terms and conditions provided in the said section;(b)in section 13, in sub-section (1), the words and figure "after the agreement referred to in section 6 is registered" shall be read as if the words "after the commencement of this Act" had been substituted; and(c)in section 15, the words "within three months from the date of giving possession" shall be read as if the words "within three months from the commencement of this Act" had been substituted.
