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[Cites 0, Cited by 19] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(h) in East Punjab Urban Rent Restriction Act, 1949

(h)"scheduled building" means a residential building which is being used by a person engaged in one or more of the professions specified in the [Schedule I] [Substituted by Amending Act 2 of 1985, Section 2(a).] to this Act, partly for his business and partly for his residence;