Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(b) in Punjab Apartment and Property Regulation Rules, 1995 (b)copy of the consent of land owner, if the land does not belong to the promoter as referred to in clause (a) of sub-section (2) of section 3;
