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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(7)(c) in The Punjab Rent Act, 1995

(c)The Rent Authority shall give to the tenant leave to contest the application if the affidavit filed by the tenant discloses such facts as would disentitle the landlord from obtaining an order for the recovery of possession of the premises.