Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A] [Entire Act] State of Punjab - Subsection Section 17A(2) in Punjab Apartment and Property Regulation Act, 1995 (2)The owner or allottee or occupier of any plot or built up property shall be a member of the association from the date he takes possession of such plot or property.
