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

State of Punjab - Subsection

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

(a)make full and true disclosure of the nature of his title to the land on which such colony is developed or such building is constructed or is to be constructed, such title to the land having been duly certified by an [officer not below the rank of Assistant Collector Grade-II after he has examined the transactions concerning it in the previous ten years] [Substituted 'attorney-at-law or an advocate of not less than seven years standing, after he has examined the transactions concerning it in the previous thirty years;' by Punjab Act No. 21 of 2014, dated 27.8.2014.] and if the land is owned by another person, the consent of the owner of such land to the development of the colony or construction of the building has been obtained;