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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(4)(b) in East Punjab Urban Rent Restriction Act, 1949

(b)within a period of three years from the date of such eviction of the tenant, lets out the whole or any part of such building, from which the tenant was evicted, to any person other than the tenant,