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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in The Punjab Apartment Ownership Act, 1995

(1)Without prejudice to the rights of any apartment owner, action may be brought by the Board in its discretion on behalf of two or more of the apartment owners as their respective interests may appear, with respect to any cause of action relating to the common areas and facilities of more than one apartment.