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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2) in Punjab Apartment and Property Regulation Act, 1995

(2)No department of the Central Government or the State Government or Authority or Municipality or Board, shall sanction any building plan, give water connection, sewerage connection, telephone connection or electricity connection to any building or land situated in a colony or building, in respect of which license has not been obtained from the competent authority.