East Punjab Urban Rent Restriction (Chandigarh Amendment) Act, 1982

ACT NO. 42 OF 1982

[21st August, 1982.]

An Act further to amend the East Punjab Urban Rent Restriction Act, 1949, as in force in the

Union territory of Chandigarh.

BE it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:—

Short title.—This Act may be called the East Punjab Urban Rent Restriction (Chandigarh

Amendment) Act, 1982.

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Special provision as to pending cases.—The provisions of the principal Act, as amended by this

Act, shall apply to and in relation to every case, under the principal Act, for eviction of a tenant from a

building let under a single tenancy for use for the purpose of business or trade and also for the purpose of

residence which is pending immediately before the commencement of this Act, and any order made in

such case before such commencement by any authority, shall, on an application made in this behalf to

such authority, be modified so as to be in conformity with the provisions of the principal Act as amended

by this Act.

Explanation.—For the purposes of this section, a case relating to eviction of a tenant shall be deemed

to be pending—

(a) if no order has been made in such case for the eviction or otherwise of the tenant; or

(b) if an order has been made in such case for the eviction of the tenant and such order remains to

be executed.