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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3)(a) in Punjab Apartment and Property Regulation Act, 1995

(a)the particulars in the case of apartment,-
(i)if the building is to be constructed, the liability of the promoter to construct the building according to the plans and specifications approved by the authority which is required so to do under any law for the time being in force;
(ii)the date by which the possession of the apartment is to be handed over to the allottee;
(iii)the area of the apartment including the area of the balconies which should be shown separately;
(iv)the price of the apartment including the proportionate price of the common areas and facilities which should be shown separately, to be paid by the allottee of the apartment and the intervals at which the instalments thereof may be paid;
(v)the precise nature of the association to be constituted of the persons who have taken or are to take the apartments;
(vi)the nature, extent and description of the common areas and facilities and the limited common areas and facilities, if any;
(vii)the percentage of undivided interest in the common areas and facilities and in the limited common areas and facilities, if any, appertaining to the apartment agreed to be sold, such percentage shall be the ratio of the built-up area of the apartment to the total built-up area of all the apartments;
(viii)the statement of the use for which the apartment is intended and restrictions on its use, if any;