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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(3) in The Punjab Rent Act, 1995

(3)All applications made before the Rent Authority and appeals made before the [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] by the tenant shall abate on the expiry of the period for which permission has been granted under sub-section (1).