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[Cites 0, Cited by 1] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(q) in The Punjab Rent Act, 1995

(q)that the premises let for residential or non-residential purposes are required, whether in the same form or after re-construction or re- building, by the landlord for occupation for residential or non-residential purpose for himself or for any member of his family if he is the owner thereof, or for any person for whose benefit the premises are held and that the landlord or such person has no other reasonably suitable accommodation :