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State of Punjab - Section

Section 18B in East Punjab Urban Rent Restriction Act, 1949

18B. [ Section 18-A to have over-riding effect.] [Inserted by Punjab Act 2 of 1985, section 5.]

- Section 18-A or any rule made for the purpose thereof shall have effect notwithstanding anything inconsistent therewith contained elsewhere in this Act or in any other law for time being in force.