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

State of Punjab - Subsection

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

(a)Every application by a landlord for the recovery of possession of any premises on the ground specified in clause (d) or clause (e) or clause (g) of sub-section (2) of section 20 or under section 21, or under section 22 or under section 23 or under section 24 or under section 31 shall be dealt with in accordance with the procedure specified in this sub-section.