Section 10 in Punjab Urban Rent Restriction Act, 1941
10. Condition of statutory tenancies.
(1)No order for the recovery of possession of any premises shall be made so long as the tenant pays or is ready and willing to pay rent to the full extent allowable by this Act and performs the other conditions of the tenancy :Provided that the Court shall make an order for the recovery of possession if the landlord satisfies the Court that six months' notice to quit or notice of such period as may be required under the contract of tenancy whichever be longer, has been served on the tenant.(2)Where any order of the kind mentioned in sub-section (1), has been made on or after the first day of January, 1939, but not executed before the commencement of this Act, the Court by which the order was made may, if it is of opinion that the order would not have been made if this Act, had been in operation at the date of the making of the order, rescind or vary the order in such manner as the Court may think fit for the purpose of giving effect to this Act:Provided that nothing in this Section shall apply where the tenant has committed any act contrary to the provisions of clause (a) or clause (b) of Section 108 of the Transfer of Property Act 1882, or has been guilty of conduct which is a nuisance or an annoyance to adjoining or neighbouring occupier or where the premises are reasonably and bona fide required by the landlord either for the erection of buildings or for his own occupation or for the occupation of any person for whose benefit the premises are held, or where the landlord can show any cause which may be deemed satisfactory by the Court :Provided further that this Section shall not apply to any cantonment areas.
