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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(j) in East Punjab Urban Rent Restriction Act, 1949

(j)"urban area" means any area administered by a municipal committee, a cantonment board, a town committee or a notified area committee or any area declared ["by the State Government"] [Added by Punjab Act No. XLIII of 1953, Section 2.] by notification to be urban for the purpose of this Act.