Section 7(1) in The Punjab Apartment Ownership Act, 1995
(1)Where an allotment, sale or other transfer of an apartment has been made, whether before or after the commencement of this Act, in pursuance of any promise of payment, or part payment, of the consideration thereof, the allottee shall not become entitled to the ownership of that apartment or to the percentage of undivided interest in the common areas and facilities appurtenant to such apartment until full payment has been made of the consideration along with any amounts in respect of common expenses and payment of Government and municipal taxes incurred by the promoter before the formation of association together with interest if any due thereof and if there is a dispute about the amount payable by the allottee to the promoter the dispute shall be decided by the competent authority but the allottee shall be entitled to possession without waiting for the dispute to be decided.
