Section 3 in East Punjab Urban Rent Restriction (Amendment) Act, 1956
3. Amendment of section 15 of East Punjab Act III of 1949.
- In section 15 of the principal Act -(i)to clause (b) of sub-section (I), the following words shall be added, namely :-"In computing the period of fifteenth days the time taken to obtain a certified copy of the order appealed against shall be excluded."(ii)In sub-section (4), for the words "whether in a suit or other proceedings by way of appeal or revision," the words "except as provided in sub-section(5) of this section" shall be substituted.(iii)After sub-section (4) the following sub-section shall be inserted, namely :-"(5) The High Court may, at any time, on the application of any aggrieved party or in its own motion, call for and examine the records relating to any order passed or proceedings taken under this Act for the purpose of satisfying itself as to the legality or propriety of such order or proceedings and may pass such order in relation thereto as it may deem fit."
