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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(5) in The Punjab Rent Act, 1995

(5)An appeal shall lie to the Appellate Authority from every order or decision of Rent Authority made under this Act both on question of law and facts :Provided that no appeal shall lie against an order or decision of the Rent Authority made under section 21 or section 33 of this Act.