Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(g) in The Punjab Apartment Ownership Act, 1995 (g)the power to recover amounts from apartment owners or other persons, and right to apply to the collector for recovery of unpaid amounts as an arrear of land revenue under section 29;
