Section 2 in East Punjab Urban Rent Restriction Chandigarh Amendment Act 1982
2. Amendment of section 1.
- In the East Punjab Urban Rent Restriction Act, 1949 (East Punjab Act III of 1949), as in force in the Union Territory of Chandigarh, (hereinafter referred to as the Principal Act), in section 1, in sub-section (1), for the words "East Punjab", the word "Punjab" shall be substituted.
