Section 13 in Punjab Urban Rent Restriction Act, 1941
13. Rent which should not have been paid may be recovered.
(1)Where any sum has, whether before or after the commencement of the Act, been paid on account of rent, being sum which is by reason of the provisions of this Act, irreverable, such sum shall at any time within a period of six months after the date of the payment, or in the case of a payment made before the commencement of this Act, within six months after the Commencement thereof be recoverable by the tenant by whom it was paid from the landlord who received the payment or his legal representative, and may without prejudice to any other method of recovery be deducted by such tenant from any rent payable within such six months by him to such landlord.(2)In this Section the expression "legal representative" has the same meanings as in the Code of Civil Procedure, 1908 and includes also, in the case of joint family property, the joint family of which the deceased person was a member.
