Section 5(1) in Punjab Urban Rent Restriction Act, 1941
(1)Subject to the provisions of this Act, where the rent of any premises has been or is hereafter, during the continuance of this Act, increased above the standard rent, the amount by which such increase exceeds the standard rent shall notwithstanding any agreement to the contrary, be irrecoverable :Provided that nothing in this Section shall apply :-(a)to any rent which became due before the first day of January, 1939;(b)to any periodical increment of rent accruing under any agreement entered into before the first day of January, 1939; or(c)to rent payable under any lease entered into before the first day of January, 1939, which has not expired on the said date.
