Section 6 in East Punjab Urban Rent Restriction (Amendment) Act, 2001
6. Amendment of schedule II of Punjab Act 3 of 1949.
- In the principal Act, in Schedule II, -(a)for the word, figure and letter "Section 13-A", wherever occurring, the words, figures and letters "Section 13-A or Section 13-B" shall be substituted; and(b)for the words "residential building or scheduled building", wherever occurring, the words "residential building or scheduled building and/or non-residential building" shall be substituted.
