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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1) in Punjab Urban Planning and Development Building Rules, 2018

(1)Applicant shall apply for obtaining occupation certificate of the building to the competent authority for which completion certificate has already been issued as specified in Form "I". No owner/ applicant shall occupy or allow any other person to occupy building or part of a building or any portion whatsoever, until such building or part thereof has been issued Occupation Certificate by the Competent Authority after checking and found fit to occupy the building.