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[Cites 0, Cited by 7] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in East Punjab Urban Rent Restriction Act, 1949

(3)If the Controller on enquiry finds that the tenant has been in enjoyment of the amenities and that they were cut off or withheld by the landlord without just or sufficient cause, he shall make an order directing the landlord to restore such amenities.