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State of Punjab - Act

East Punjab Urban Rent Restriction (Amendment) Act, 1949

PUNJAB
India

East Punjab Urban Rent Restriction (Amendment) Act, 1949

Act 13 of 1949

  • Published on 14 April 1949
  • Commenced on 14 April 1949
  • [This is the version of this document from 14 April 1949.]
  • [Note: The original publication document is not available and this content could not be verified.]
East Punjab Urban Rent Restriction (Amendment) Act, 1949East Punjab Act No. 13 of 1949Statement of Objects and Reasons of Urban Rent Restriction (Amendment) Act (13 of 1949). - By Ordinance No. 1 of 1949, sub-section (2) of Section 4 of the Punjab Urban Rent Restriction Act, 1947, was amended by the addition of a proviso indicating that notwithstanding anything contained in sub-sections (3), (4) and (5), the fair rent of any building in the urban area of Simla shall not exceed the basic rent. These provisions are important and have not been included in the East Punjab Urban Rent Restriction Act, 1949, which has since been passed in the East Punjab Legislative Assembly. In order to do so now, the amending Bill is being enacted.East Punjab Gazette Extraordinary, dated 29th March, 1949.Received the assent of His Excellency the Governor of East Punjab on the 14th April 1949 and is published in the East Punjab Gazette (Extraordinary), dated the 18th April 1949.An Act to amend the East Punjab Urban Rent Restriction Act, 1949, for making special provision with regard to the urban area of Simla.It is hereby enacted as follows :-

1. Short title.

- This Act may be called the East Punjab Urban Rent Restriction (Amendment) Act, 1949.

2. Amendment of Section 4 of East Punjab Act III of 1949.

- To sub-section (2) of Section 4 of the East Punjab Urban Rent Restriction Act, 1949, the following proviso shall be added, namely :-"Provided that, notwithstanding anything contained in sub-sections (3), (4) and (5), the fair rent for any building in the urban area of Simla shall not exceed the basic rent."