Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(v) in East Punjab Urban Rent Restriction (Amendment) Act, 1956

(v)In the second proviso, for the words "a residential, a scheduled or non-residential building or rented land," the words "a residential building or rented land" shall be substituted.