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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(b) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973

(b)no court shall enforce a decree or order directing the refund of any rent or damages or costs recovered under the 1959 Act merely on the ground that the said Act has been declared to be unconstitutional and void.