Section 14(1)(a) in Punjab Urban Rent Restriction Act, 1941

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State of Punjab - Subsection

Section 14(1)(a) in Punjab Urban Rent Restriction Act, 1941

(a)where the reason of any premises having been let at one time as a whole and at another time in parts, or where a tenant has sub-let or sub-lets a part of any premises let to him, or where for any reason any difficulty arises in giving effect to this Act; or

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State of Punjab - Subsection

Section 14(1)(a) in Punjab Urban Rent Restriction Act, 1941