1. Short title, extent, application and commencement.
(1)This Act may be called the Punjab Rent Act, 1995.(2)It extends to all urban areas of Punjab, but nothing herein contained shall be deemed to affect the regulation of house accommodation in any cantonment area.(3)It shall be applicable to all the residential and non-residential buildings.(4)It shall come into force on such date as the State Government may specify in this behalf in the Official Gazette.
