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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2) in The Punjab Apartment Ownership Act, 1995

(2)Where an apartment owner is not in the occupation of his apartment, the common expenses payable by such apartment owner may be recovered from the person in the occupation of the apartment, whether or not such person holds a tenancy, licence or agreement from the apartment owner or is a purchaser, grantee, legatee or other transferee.