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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(7)(d) in The Punjab Rent Act, 1995

(d)Where leave is granted to the tenant to contest the application, the Rent Authority shall ordinarily commence the hearing of the application within seven days of the grant of such leave and shall provide day to day hearing and shall dispose of the application within thirty days of starting of such hearing failing such commencement of hearing or disposal of application within such time, the Rent Authority shall inform the [Appellate Authority] [Substituted 'Chairman of the Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] the reasons therefor.