Section 38(2)(g) in The Punjab Apartment Ownership Act, 1995

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2)(g) in The Punjab Apartment Ownership Act, 1995

(g)the form and manner in which an appeal against an order of the competent authority has to be preferred to an appellate authority, under sub- section (2) of section 33 ; and

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State of Punjab - Subsection

Section 38(2)(g) in The Punjab Apartment Ownership Act, 1995