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State of Punjab - Section
Section 53 in The Punjab Rent Act, 1995
53. [ [Omitted by Punjab Act No. 23 of 2014, dated 29.8.2014]
***]| 53. Application to Tribunal.- (1) Subject to the other provisions of this Act, a person aggrieved by any order pertaining to any matter within the jurisdiction of the Tribunal may make an application to the Tribunal in the form specified in Schedule XIII to this Act for the redressal of his grievance.(2) Every application under sub-section (1) shall be in such form and be accompanied by such affidavits, documents or any other evidence and by such fees in respect of the filing of such application and by such other fees for the service or execution of processes under the provisions of the Court Fees Act, 1870, as amended by the[State Government] [Substituted 'Government of Punjab' by Punjab Act No. 33 of 2013, dated 16.4.2013].(3) On receipt of an application under sub-section (1), the Tribunal shall, if satisfied after such inquiry as it may deem necessary, that the application is a fit case for adjudication or trial by it, admit such application but where the Tribunal is not so satisfied, it may summarily reject the application after recording its reasons. |