Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 26] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(g) in East Punjab Urban Rent Restriction Act, 1949 (g)"residential building" means any building which is not a non- residential building:
