Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(iv) in East Punjab Urban Rent Restriction (Amendment) Act, 1956 (iv)In sub-clause (iv), for the words "any building", where they first occur, the words" any residential building" shall be substituted.
