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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(4) in The Punjab Rent Act, 1995

(4)If the Rent Authority on inquiry finds that the essential supply or service enjoyed by the tenant or landlord was cut off or withheld by the landlord or the tenant, as the case may be, wilfully and without just and sufficient cause, he shall make an order directing the restoration of such supply or service.