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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(8) in The Punjab Rent Act, 1995

(8)Every application made to the Rent Authority shall be heard as expeditiously as possible and, subject to the provisions of sub-section (6) and (7), endeavour shall be made to conclude the hearing and to dispose of the application within six months of its being filed.