Section 18A(5) in East Punjab Urban Rent Restriction Act, 1949
(5)The Controller may give to the tenant leave to contest the application if the affidavit filed by the tenant discloses such facts as would desentitle the specified landlord or, as the case may be, the widow, widower, child, grand- child or widowed daughter-in-law [or the owner, who is non resident Indian] [Inserted vide Punjab Act 9 of 2001.] of such specified landlord from obtaining an order for the recovery of possession of the [residential building or scheduled building and/or non residential building] [Substituted vide Punjab Act No. 9 of 2001.], as the case may be, under [section 13-A or section 13-B] [Substituted vide Punjab Act 9 of 2001.].
