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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1) in East Punjab Urban Rent Restriction Act, 1949

(1)No landlord shall in consideration of the grant, renewal or continuance of a tenancy of any building or rented land require the payment of any fine, premium or any other like sum in addition to the rent.