Section 10 in The Punjab Apartment Ownership Rules, 1995
10. Powers of Civil Court to be conferred on competent authority.
- In discharging its functions under the Act, the competent authority shall, in addition to the powers of a civil court conferred on it under section 32, have also the powers of the civil court exercisable under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of such matters as the State Government may specify by notification from time to time. [Sections 32(2)(f) and 38(2)(f).]
