Section 32(4) in Punjab Apartment and Property Regulation Act, 1995
(4)[ The Fund shall be utilized by the Authority notified under sub-section (3) for the benefit of the allottees, for development of the colonies to promote research and development, training and capacity building and up-gradation of infrastructure or apparatus in town and country planning and urban affairs, and for such other similar purposes, as may be prescribed.] [Substituted by Punjab Act No. 21 of 2014, dated 27.8.2014.]
