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[Cites 0, Cited by 7] [Section 18A] [Entire Act]

State of Punjab - Subsection

Section 18A(6) in East Punjab Urban Rent Restriction Act, 1949

(6)Where leave is granted to the tenant to contest the application, the Controller shall commence the hearing on a date not later than one month from the date on which the leave granted to the tenant to contest and shall hear the application from day-to-day till the hearing is concluded and application decided.