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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(g) in The Punjab Rent Act, 1995

(g)that the premises are required by the landlord for the purpose of building or re-building or making thereto any substantial addition or alteration including construction on the terrace or on the appurtenant land and that such building or re-building or addition or alteration cannot be carried out without the premises being vacated;