Section 3 in East Punjab Urban Rent Restriction (Amendment) Act, 1985
3. Amendment of Section 13 of Punjab Act 3 of 1949.
- In the principal Act, in Section 13, after sub-section (4), the following sub-section shall be inserted, namely :-"(4-A) Where a tenant is evicted from a residential building or scheduled building in pursuance of an order made under Section 13-A and the specified landlord or, as the case may be, the widow, widower, child, grandchild or widowed daughter-in-law of such specified landlord, -(a)does not occupy it for a continuous period of three months from the date of such eviction; or(b)within a period of three years from the date of such eviction of the tenant, lets out the whole or any part of such building, from which the tenant was evicted, to any person other than the tenant;such evicted tenant may apply to the Controller, for an order directing that the possession of the building shall be restored to him and the Controller shall make an order accordingly."
