4. Non-applicability of East Punjab Act 3 of 1949.
- The East Punjab Urban Rent Restriction Act, 1949 shall not apply nor shall be deemed to have ever applied to, any land or building belonging to or vesting in the Board under or for the purposes of this Act, and as against the Board to any tenancies or other like relationship created by the Board in respect of such land or building but shall apply to any land or building let to the Board.
