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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(q) in The Punjab Apartment Ownership Act, 1995

(q)"limited common areas and facilities" means those common areas and facilities which are designated, in writing, by the promoter before the allotment sale or other transfer of any apartment as reserved for use of certain apartments to the exclusion of the other apartments;