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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(5) in The Punjab Rent Act, 1995

(5)The Rent Authority shall complete an enquiry under sub-section (4) within a period of thirty days of filing of an application for enquiry unless the Rent Authority, for reasons to be recorded in writing, decides that it is not possible to complete the enquiry within such period.