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[Cites 0, Cited by 4] [Section 14(1)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1)(ii) in Punjab Apartment and Property Regulation Act, 1995

(ii)in the case of a colony, to obtain completion certificate from the competent authority to the effect that the development works have been completed in all respects as per terms and conditions of the licence granted to him under section 5.