Section 13(1) in East Punjab Urban Rent Restriction Act, 1949
(1)A tenant in possession of a building or rented land shall not be evicted therefrom in execution of a decree passed before or after the commencement of this Act or otherwise and whether before or after the termination of the tenancy, except in accordance with the provisions of this Section, [or in pursuance of an order made under Section 13 of the Punjab Urban Rent Restriction Act, 1947, as subsequently amended] [Added by Punjab Act XVII of 1950, Section 2. (These words shall be deemed to have been added since the commencement of East Punjab Act, III of 1949).].
