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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(3) in The Punjab Rent Act, 1995

(3)If the Rent Authority is satisfied that the essential supply or service was wilfully cut off or withheld, it may pass an order directing the restoration of the amenities immediately pending the inquiry referred to in sub-section (4):Provided that interim order may be passed under this sub-section without giving notice to the landlord or the tenant, as the case may be.