Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act] State of Punjab - Subsection Section 21(2)(a) in The Punjab Rent Act, 1995 (a)any advance from the tenant, he shall, on the date of recovery of possession of the premises by him, refund to the tenant such amount :