Section 20(2)(a) in The Punjab Rent Act, 1995

[Cites 0, Cited by 3] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(a) in The Punjab Rent Act, 1995

(a)that the tenant has neither paid nor tendered the whole of the arrears of the rent and other charges payable for three or more consecutive months legally recoverable from him within two months of the date on which a notice in the Form specified in Schedule VII to this Act, of demand for the arrears of such rent and other charges payable and interest at the rate of fifteen per cent, for the period of default has been served on him by the landlord in the manner provided in section 106 of the Transfer of Property Act, 1882 :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 20(2)(a) in The Punjab Rent Act, 1995