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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4) in The Punjab Rent Act, 1995

(4)No order for the recovery of possession in any proceedings under sub- section (2) shall be binding on any sub-tenant referred to in section 27 who has given notice of his sub-tenancy to the landlord under the provisions of that section, unless the sub-tenant is made a party to the proceedings and the order for eviction is made binding on him.