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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2)(b) in Punjab Apartment and Property Regulation Act, 1995

(b)make full and true disclosure of all encumbrances on such land, including any right, title, interest or claim of any party in or [over such land duly certified by an authority not below the rank of Assistant Collector Grade-II] [Substituted 'over such land' by Punjab Act No. 21 of 2014, dated 27.8.2014.];