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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1)(c) in The Punjab Apartment Ownership Act, 1995

(c)to decide, under sub-section (4) of section 12, appeals against notice given by the lessee to apartment owner regarding a breach of the terms and conditions of the sub-lease or regarding the amount of the composition fee demanded in lieu thereof;