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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(b) in East Punjab Urban Rent Restriction Act, 1949

(b)the rental value of such building or rented land if entered in property tax assessment register of the municipal, town or notified area committee, cantonment board, as the case may be, relating to the period mentioned in clause (a):