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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3) in Punjab Urban Rent Restriction Act, 1941

(3)For the purposes of this Section, the expression "amenities of the neighbourhood" shall include any permanent and lasting improvement in the condition of lighting, sanitation, roads and other communications and the abatement or removal of nuisances.