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State of Punjab - Section

Section 2 in East Punjab Urban Rent Restriction (Amendment) Act, 1950

2. Amendment of Section 13 of East Punjab Act III of 1949.

- To sub-section (1) of Section 13 of the East Punjab Urban Rent Restriction Act, 1949, the following words shall be added and shall be deemed to have been added since the commencement of the Act, namely :-"On in pursuance of an order made under Section 13 of the Punjab Urban Rent Restriction Act, 1947, as subsequently amended."