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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(ii) in East Punjab Urban Rent Restriction (Amendment) Act, 1956

(ii)In sub-section (4), for the words "whether in a suit or other proceedings by way of appeal or revision," the words "except as provided in sub-section(5) of this section" shall be substituted.