Section 2(hh) in East Punjab Urban Rent Restriction Act, 1949
(hh)[ "specified landlord" means a person who is entitled to receive rent in respect of a building on his own account and who is holding or has held an appointment in a public service or post in connection with the affairs of the Union or of a State.] [Substituted by Punjab Act 2 of 1985 Section 2(b) w.e.f. 16-11-1985.]
