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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(2) in The Punjab Rent Act, 1995

(2)If, in any proceeding for recovery of possession, there is any dispute as to the amount of rent payable by the tenant, the Rent Authority shall, within fifteen days of the date of the first hearing of the proceeding, fix an interim rent and other charges in relation to the premises to be paid or deposited within one month of the date on which the interim rent is fixed for such further time as the Rent Authority may allow in this behalf.