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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(4) in The Punjab Rent Act, 1995

(4)While making an order under sub-section (1), the Rent Authority may award to the landlord damages for the use or occupation of the premises at double the last rent paid by the tenant together with interest at the rate of fifteen per cent, per annum for the period from the date of such order till the date of actual vacation by the tenant.