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

State of Punjab - Subsection

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

(i)in the case of apartments, to obtain from the authority required to do so under any law completion and occupation certificates for the building and if a promoter, within a reasonable time, after the construction of the building, does not apply for an occupation certificate from the aforesaid authority, the allottee of an apartment may apply for an occupation certificate from the said authority; and