(6)(a)An application under section 19 for cutting off essential services shall be dealt with in accordance with the procedure specified in this sub- section.(b)The Rent Authority shall commence the hearing of the application within seven days of the filing thereof and shall dispose of the same within thirty days of starting of such hearing, failing such commencement of hearing of application within such time, the Rent Authority shall inform the [Appellate Authority] [Substituted 'Chairman of the Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] the reasons therefor.
