Section 23(3)(b) in The Punjab State Real Estate (Regulation and Development) Rules, 2017

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(3)(b) in The Punjab State Real Estate (Regulation and Development) Rules, 2017

(b)used any amounts paid to such promoter by the allottees for the real estate project for which the penalty, interest or compensation is payable, or any other real estate project; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 23(3)(b) in The Punjab State Real Estate (Regulation and Development) Rules, 2017