Section 1 in Punjab Urban Rent Restriction Act, 1941
1. Short title, extent, commencement and duration.
(1)This Act may be called the Punjab Urban Rent Restriction Act, 1941.(2)It extends to all urban areas in the Province of the Punjab but nothing herein contained shall be deemed to affect the regulation of house accommodation in any cantonment area.(3)It shall come into force in such urban areas and on such dates as the Provincial Government may, by notification in the Official Gazette, appoint in this behalf, and shall remain in force in each such area for five years from the date of its enforcement in that area, unless such period is extended by a resolution of the Punjab Legislative Assembly.
