Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in The Punjab Rent Act, 1995

(1)The withdrawal of rent and other charges payable deposited under section 14 in the manner provided therein shall not operate as an admission against the person withdrawing it of the correctness of the rate of rent and other charges payable for the period of default, the amount due or of any other facts stated in the tenant's application for depositing the rent and other charges payable under the said section.