Section 16 in Punjab Apartment and Property Regulation Rules, 1995
16. Agreement of sale.
- The agreement of sale to be executed by the promoter with the intending purchasers under sub-section (1) of section 6, shall be in Form APR VIII and shall be accompanied by the following documents, namely :-(i)the certificate of title to land having been duly certified by the attorney at law or an advocate of not less than seven years standing;(ii)certified copy from the relevant revenue record showing the nature of title of the promoter to the plot of land on which the building of apartments is constructed or is to be constructed and if the land is owned by another person, the consent of the owner of such land to the development of the colony or construction of the building; and(iii)the plans and specifications of the apartments as approved by the authority, which is required so to do under any law. [Sections 6(1) and 45(2)(i).]
