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

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

State of Punjab - Subsection

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

(c)that the premises were let for use as a residence and, -

(i)neither the tenant nor any member of his family has been residing therein for a period of six months;