Section 2(d) in Punjab Urban Rent Restriction Act, 1941
(d)the expression "standard rent" in relation to any premises means -(i)the rent at which the premises were let on the first day of January, 1939; or(ii)where they were not let on the first day of January, 1939, the rent at which they were last let before that date; or(iii)where they were or shall, be first let after the first day of January, 1939, the rent at which they were or shall be first let; or(iv)in any of the cases specified in Section 14 the rent fixed by the Court;
