Section 28(2) in The Punjab Apartment Ownership Act, 1995
(2)The liabilities of the promoter under sub-sections (4) and (5) of section 24, sub-section (3) of section 30 and sub-section (1) of this section, which occurred before the date of possession of an apartment to an apartment owner or before an association was formed, will continue against him, even after possession of an apartment is given or the association is formed.
