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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(i) in The Punjab Rent Act, 1995

(i)that the tenant, his spouse or a dependent son or daughter ordinarily living with him has, [***] [Omitted 'whether before or after the commencement of this Act' by Punjab Act No. 33 of 2013, dated 16.4.2013], built or acquired vacant possession of or been allotted a residence on hire-purchase basis :