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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(5) in East Punjab Urban Rent Restriction Act, 1949

(5)Where the Controller is satisfied that any application made by a landlord for the eviction of a tenant is frivolous or vexatious, the Controller may direct that compensation not exceeding one hundred rupees be paid by such landlord to the tenant.