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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(8) in The Punjab Rent Act, 1995

(8)If a tenant fails to make re-entry under sub-section (2) of section 30 within three months from the date of the completion of repairs or building or re-building, as the case may be, intimated in writing by the landlord, without reasonable excuse, he shall forfeit his right to re-entry and shall be punishable with fine equivalent to three months' rent of the premises.