Section 13(3)(a) in East Punjab Urban Rent Restriction Act, 1949

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State of Punjab - Subsection

Section 13(3)(a) in East Punjab Urban Rent Restriction Act, 1949

(a)A landlord may apply to the Controller for an order directing the tenant to put the landlord in possession -

(i)in the case of a residential [ * * *] [The words 'or a scheduled' omitted by Punjab Act 29 of 1956, Section 2.] building if -