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[Cites 0, Cited by 2] [Section 18A] [Entire Act]

State of Punjab - Subsection

Section 18A(9) in East Punjab Urban Rent Restriction Act, 1949

(9)Save as otherwise provided in this section, the procedure for the disposal of an application for eviction under [section 13-A or section 13- B] [Substituted vide Punjab Act 9 of 2001.] shall be the same as the procedure for the disposal of applications by the Controller.