Section 3(2)(h) in Punjab Apartment and Property Regulation Act, 1995

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State of Punjab - Subsection

Section 3(2)(h) in Punjab Apartment and Property Regulation Act, 1995

(h)except where there are no agreements about specific plots or apartments and allotment is made by draw of lots, prepare and maintain a list of plots or apartments with their numbers, the names and addresses of the parties who have taken or agreed to take plots or apartments, the price charged or agreed to be charged therefor, and the terms and conditions, if any, on which the plots or apartments are taken or agreed to be taken:

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State of Punjab - Subsection

Section 3(2)(h) in Punjab Apartment and Property Regulation Act, 1995