Section 3 in East Punjab Urban Rent Restriction Chandigarh Amendment Act 1982
3. Amendment of section 2.
- In section 2 of the principal Act, for clause (d), the following clause shall be substituted, namely :-(d)"non-residential building" means -(i)a building being used solely for the purpose of business or trade;(ii)a building let under a single tenancy for use for the purpose of business or trade and also for the purpose of residence.Explanation. - For the purposes of this clause, residence in a building only for the purpose of guarding it, shall not be deemed to convert a "non- residential building" to a "residential building".
