Section 12 in Punjab Urban Rent Restriction Act, 1941
12. Distress warrants barred.
- No Court shall issue a distress warrant for any rent due in respect of any premises situated in the area to which this Act applies unless the person applying for such warrants shall when making his application for the same, swear or affirm that none of the rent in respect of which the warrants is applied for is irrecoverable under this Act.
