Section 2 in East Punjab Urban Rent Restriction (Amendment) Act, 1956
2. Amendment of section 13 of East Punjab Act III of 1949.
- In clause (a) of sub-section (3) of section 13 of the East Punjab Urban Rent Restriction Act, 1949, hereinafter referred to as the principal Act -(i)(a)In sub clause (i), the words "or a schedule" shall be omitted.(b)In sub-paragraph (b), the words "or a schedule" and the words "as the case may be" shall be omitted.(ii)(a)In sub-clause (ii) the words "a non-residential building or" shall be omitted.(b)In sub-paragraph (b), the words "building or" and the words "as th case may be" shall be omitted.(c)In sub-paragraph (c), the words "a building or" shall be omitted.(iii)For sub-clause (iii), the following shall be substituted, namely :-"(iii) In the case of any building or rented land, if he requires it to carry out any building work at the instance of the Government or local authority or any Improvement Trust under some improvement or development scheme or if it has become unsafe or unfit for human habitation."(iv)In sub-clause (iv), for the words "any building", where they first occur, the words" any residential building" shall be substituted.(v)In the second proviso, for the words "a residential, a scheduled or non-residential building or rented land," the words "a residential building or rented land" shall be substituted.
