Section 2 in East Punjab Urban Rent Restriction (Amendment) Act, 2001
2. Amendment of Section 2 of Punjab Act 3 of 1949.
- In the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the principal Act), in section 2, after clause (d), the following clause shall be inserted, namely :-"(dd) "Non-resident Indian" means a person of Indian origin, who is either permanently or temporarily settled outside India in either case -(a)for or on taking up employment outside India; or(b)for carrying on a business or vocation outside India; or(c)for any other purpose, in such circumstances, as would indicate his intention to stay outside India for a uncertain period;".
