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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1) in The Punjab Rent Act, 1995

(1)No landlord or tenant either by himself or through any person purporting to act on his behalf shall, without just and sufficient cause cut off or withhold any essential supply or service enjoyed by the tenant or landlord, as the case may be, in respect of the premises let to him, or, under his own occupation.