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State of Punjab - Section
Section 39 in The Punjab Rent Act, 1995
39. [ [Omitted by Punjab Act No. 23 of 2014, dated 29.8.2014]
***.]| 39. Application to Rent Authority.- (A) Every application to the Rent Authority shall be in such Form as is provided in the relevant Schedule to this Act alongwith relevant documents and other required evidence, Fees for various applications and processes shall be the same as applicable to a Rent Controller under the provisions of the Court Fees Act, 1870, as amended by the State of Punjab. |