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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(d) in East Punjab Urban Rent Restriction Chandigarh Amendment Act 1982

(d)"non-residential building" means -
(i)a building being used solely for the purpose of business or trade;
(ii)a building let under a single tenancy for use for the purpose of business or trade and also for the purpose of residence.