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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(8) in The Punjab Apartment Ownership Act, 1995

(8)For the removal of doubts, it is hereby declared that no work in any apartment by the owner thereof, unless the work is prohibited by section 11, shall be deemed to be a breach of the terms and conditions of the sub-lease in respect of the land on which the building containing such apartment has been constructed.