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[Cites 0, Cited by 5] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(a) in East Punjab Urban Rent Restriction Act, 1949

(a)The [State] [Substituted for 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by a general or special order, by notification confer on such officers and authorities as they think fit, the powers of appellate authorities for the purposes of this Act, in such area in such classes of cases as may be specified in the order.