Section 4 in East Punjab Urban Rent Restriction (Amendment) Act, 2001
4. Amendment of Section 18-A of Punjab Act 3 of 1949.
- In the principal Act, in Section 18-A, -(i)in the heading, for the word, figure and letter "Section 13-A", the words, figures and letters "Section 13-A or Section 13-B" shall be substituted;(ii)for the word, figure and letter "section 13-A", wherever occurring, the words, figures and letters "Section 13-A or Section 13-B" shall be substituted;(iii)in sub-section (4), -(a)for the words "residential building or scheduled building," the words and sign "residential building or scheduled building and/or non- residential building" shall be substituted; and(b)after the words "or the widowed daughter-in-law of such specified landlord", the words "or the owner, who is a non-resident Indian" shall be inserted;(iv)in sub-section (5), -(a)after the words "or widowed daughter-in-law of such specified landlord", the words "or the owner, who is a non-resident Indian" shall be inserted; and(b)for the words "residential building or scheduled building", the words and sign "residential building or scheduled building and/or non- residential building", shall be substituted; and(v)in sub-section (8), for the words "residential building or scheduled building", the words and sign "residential building or scheduled building and/or non-residential building as the case may be" shall be substituted.
