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 3] [Section 13(3)] [Section 13] [Entire Act] State of Punjab - Subsection Section 13(3)(c) in East Punjab Urban Rent Restriction Act, 1949 (c)he has not vacated such a building without sufficient cause after the commencement of this Act, in the said urban area;