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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(k) in The Punjab Rent Act, 1995

(k)that the tenant has, [***] [Omitted 'whether before or after the commencement of this Act' by Punjab Act No. 33 of 2013, dated 16.4.2013], caused or permitted to be caused substantial damage to or such alteration of the premises as has the effect of changing its identity or diminishing its value.