Section 6(3)(c) in Punjab Apartment and Property Regulation Act, 1995

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State of Punjab - Subsection

Section 6(3)(c) in Punjab Apartment and Property Regulation Act, 1995

(c)the copies of documents to be attached with the agreement,-

(i)the certificate by [officer not below the rank of Assistant Collector Grade-II] [Substituted 'an attorney-at-law or advocate' by Punjab Act No. 21 of 2014, dated 27.8.2014.] referred to in clause (a) of sub-section (2) of section 3;

(ii)certified copy from any relevant revenue record showing the nature of the title of the promoter to the plot or the land on which the building of apartments is constructed or is to be constructed; [***] [Omitted 'and' by Punjab Act No. 21 of 2014, dated 27.8.2014.]

(iii)the plans and specifications of the apartment as approved by the authority which is required so to do under any law for the time being in force [; and] [Substituted by Punjab Act No. 21 of 2014, dated 27.8.2014.]

(iv)[ copy of the approved layout plan of colony.] [Added by Punjab Act No. 21 of 2014, dated 27.8.2014.]

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State of Punjab - Subsection

Section 6(3)(c) in Punjab Apartment and Property Regulation Act, 1995