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[Cites 0, Cited by 71] [Entire Act]

State of Punjab - Section

Section 14 in East Punjab Urban Rent Restriction Act, 1949

14. Decision which have become final not to be reopened in appeal.

- The Controller shall summarily reject any application under sub-section (2) or under sub-section (3) of Section 13 which raises substantially the issues as have been finally decided in a former proceeding under this Act.