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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4)(o) in The Punjab Apartment Ownership Act, 1995

(o)the regulation of transfer or partition of an apartment and the percentage of undivided interest in the common areas and facilities appurtenant to such apartment, subject to the provisions of this Act and such terms and conditions as may be specified in the bye-laws;