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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1)(a) in The Punjab Rent Act, 1995

(a)is a released or retired person from any armed forces and the premises let out by him, his spouse or his dependent son or daughter, as the case may be, are required for his own residential or non-residential use;