Section 11(3) in The Punjab Apartment Ownership Rules, 1995
(3)On receipt of the memorandum of appeal, the appellate authority shall fix a date for hearing the parties. [Sections 33(2) and 38(2)(f).]Form 'A'(See rule 4)Undertaking Under Section 9(b) of the Punjab Apartment Ownership Act, 1995.I, _______________ Son/Daughter/Wife of Shri _________________________ resident of ________________ have acquired apartment No. _______________by gift, exchange, purchase, or otherwise (delete whatever is not applicable) or have taken on lease from Shri/Smt./Kumari. ____________________ and hereby undertake to comply with the covenants, conditions and restrictions subject to which the said apartment was owned by the said Shri/Smt./Kumari ______________ before the date of the transfer.I further undertake that I shall be subject to the provisions of the Punjab Apartment Ownership Act, 1995 and the rules made thereunder.Signed and delivered by Shri/Smt./Kumari ____________ in the presence of
