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

State of Punjab - Subsection

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

(j)not allow persons to enter into possession until an occupation certificate required under any law is duly given by the appropriate authority under that law and no person shall take possession of an apartment until such occupation certificate is obtained;