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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(1) in The Punjab Rent Act, 1995

(1)Where a landlord intends to revise the rent of any premises under sub-section (1) of section 9, he shall give to the tenant a notice in Form as specified in Schedule V to this Act, of his intention to make the revision and, in so far as such revision is lawful under this Act, it shall be due and recoverable from the date of improvement, addition or structural alteration.