Section 2 in East Punjab Urban Rent Restriction (Amendment) Act, 1985
2. Amendment of Section 2 of Punjab Act 3 of 1949.
- In the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the principal Act), in Section 2, -(a)in clause (h), for the words "the Schedule", the word and figure 'Schedule I" shall be substituted; and(b)after clause (h), the following clause shall be inserted, namely :-"(hh) 'specified landlord' means a person who is entitled to receive rent in respect of a building on his own account and who is holding or has held on appointment in a public service or post in connection with the affairs of the Union or of a State;"
