Section 13(3) in East Punjab Urban Rent Restriction Act, 1949
(3)(a)A landlord may apply to the Controller for an order directing the tenant to put the landlord in possession -(i)in the case of a residential [ * * *] [The words 'or a scheduled' omitted by Punjab Act 29 of 1956, Section 2.] building if -(a)he requires it for his own occupation;(b)he is not occupying another residential [* * *] [The words 'or a scheduled' omitted by Punjab Act 29 of 1956, section 2.] building, [* * *] [***] [The words 'as the case may be' omitted by Punjab Act 29 of 1956.] in the urban area concerned; and(c)he has not vacated such a building without sufficient cause after the commencement of this Act, in the said urban area;(d)[ it was let to the tenant for use as a residence by reason of his being in the service or employment of the landlord, and the tenant has ceased, whether before or after the commencement of this Act, to be in such service or employment: [Added by Punjab Act 21 of 1957, Section 2.]Provided that where the tenant is workman who has been discharged or dismissed by the landlord from his service or employment in contravention of the provisions of the Industrial Disputes Act, 1947, he shall not be liable to be evicted until the competent authority under that Act confirms the order of discharge or dismissal made against him by the landlord.][(i-a) In the case of a residential building, if the landlord is a member of the armed forces of the Union of India and requires it for the occupation of his family and if he produces a certificate of the prescribed authority, referred to in Section 7 of the Indian Soldiers (Litigation) Act, 1925, that he is serving under special conditions within the meaning of Section 3 of the Act. [Sub-paragraph (i-a) added by Punjab Act 6 of 1966, Section 2.]Explanation. - For the purposes of this sub-paragraph -
