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[Cites 0, Cited by 1] [Section 13(3)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3)(d) in East Punjab Urban Rent Restriction Act, 1949

(d)[ it was let to the tenant for use as a residence by reason of his being in the service or employment of the landlord, and the tenant has ceased, whether before or after the commencement of this Act, to be in such service or employment: [Added by Punjab Act 21 of 1957, Section 2.]