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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3) in The Punjab Apartment Ownership Act, 1995

(3)On the failure of the promoter to execute the conveyance deed of apartment within the time stated in sub-section (1), the transferee may make an application to the competent authority in accordance with the provisions of sub-section (6).