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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(2) in The Punjab Rent Act, 1995

(2)Every application under sub-section (1) shall be in such form and be accompanied by such affidavits, documents or any other evidence and by such fees in respect of the filing of such applications and by such other fees for the service or execution of processes under the provisions of the Court Fees Act 1870, as amended by the State Government from time to time.