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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(b) in East Punjab Urban Rent Restriction Act, 1949

(b)"Controller" means any person who is appointed by the [State] [Substituted for 'Provincial' by the Adoptation of Laws Order, 1950.] Government to perform the functions of a Controller under this Act: