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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(6) in The Punjab Rent Act, 1995

(6)If, after the tenant has delivered possession, the landlord fails to commence the work of repairs of building or re-building, as the case may be, within three months of the specified date under sub-section (3) of section 30, he shall be punishable with fine equivalent to rent for three months.