Section 4 in Punjab Urban Rent Restriction Act, 1941
4. Court competent to decide questions under the Act.
- When under the provisions of this Act any question arises for the determination of a Court or any order is to be made by a Court, such question shall be determined or such order made by the Court having cognizance of the suit or proceeding, if any, in relation to which such question arises or such order is to be made.
