Citation Codes Equivalent Citations citation codes Case Number CC/659/2017 Advocates I.P.singh Adv. Acts Section 6 of the Punjab Apartment and Property Regulation Act, 1995, (in short the PAPRA Act). section 32 of the Punjab Apartment and Property Regulations Act, 1995 (Act No.14 of 1995), SECTION 3 CONSUMER PROTECTION ACT 1986 Section 2 (1) (d) of the Consumer Protection Act, 1986 (in short the Act, 1986). SECTION 109 KARNATAKA LAND REFORMS ACT provisions of 1996 Act. After amendment, Section 8 of 1996 Act, provisions of Section 8 (amended) of Arbitration Act 1996 Act REGISTRATION ACT 1908 SECTION 17 A CONSUMER PROTECTION ACT 1986 provisions of Section 8 of the principal Act, provisions of Section 8 (amended) of 1996 Act, Section 2 (1) (c) (i) and (iii) of the CP Act. ARBITRATION AND CONCILIATION ACT provisions of Section 8 of 1996 Act, provisions of Section 3 of 1986 Act, Section 8 of un-amended 1996 Act, SECTION 8 ARBITRATION ACT section 12, 14, 18 and section 19, Section 8 (amended) of 1996 Act, Act. In Section 3 of 1986 Act, sub-section (2) of section 21 Section 3 of the 1986 Act, CONSUMER PROTECTION ACT provisions of Act 1986 Section 3 of 1986 Act, Section 8 of 1996 Act Development) Act, 2016 See more information ... Smart Summary Please sign up to generate summary. Veena Ghai v. M/s Manohar Infrastructure & Constructions Private Limited