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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1)(a) in Punjab Apartment and Property Regulation Act, 1995

(a)make full and true disclosure of the nature of his title to the property indicating clearly that his title to property has been duly certified by [by the officer not below the rank of Assistant Collector Grade-II and make full and true disclosure of the license obtained from the competent authority under section 5] [Substituted 'an attorney-at-law or an advocate of not less then seven years' standing, after he has examined transactions concerning it in the previous thirty years' by Punjab Act No. 21 of 2014, dated 27.8.2014.];