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[Cites 0, Cited by 6] [Section 38(7)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(7)(e) in The Punjab Rent Act, 1995

(e)Where the leave to contest under clause (c) is denied to the tenant he may file an application for review before the Rent Authority within ten days of such denial and the Rent Authority shall endeavour to dispose of such application within seven days of its filing.