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

State of Punjab - Subsection

Section 19(a) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973

(a)no suit or other legal proceeding shall be maintained or continued in any court for the refund of any rent or damages or courts recovered under the 1959 Act which such refund has been claimed merely on the ground that the said Act, has been declared to be unconstitutional and void; and