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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(1) in Punjab Apartment and Property Regulation Act, 1995

(1)Subject to the provisions of section 32, nothing in this Act shall apply if the promoter is,-
(a)a local authority or statutory body constituted for the development of land or housing; or
(b)a company or a body created for development of land or housing or promotion of industry wholly owned and controlled by the State Government or the Central Government.