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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

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

(l)"SCF" means a Shop-cum-Flat but the shop and flat will be treated as two separate premises i.e. shop as non-residential or commercial building and flat as residential building. In case of composite rent agreement the rent for residential premises will be treated equal to one-third of total rent.