East Punjab Urban Rent Restriction (Amendment) Act, 1949
East Punjab Act No. 13 of 1949
Pu878
Received the assent of His Excellency the Governor of East Punjab on the 14th April 1949 and is published in the East Punjab Gazette (Extraordinary), dated the 18th April 1949.
An Act to amend the East Punjab Urban Rent Restriction Act, 1949, for making special provision with regard to the urban area of Simla.
It is hereby enacted as follows :-
- Short title.- This Act may be called the East Punjab Urban Rent Restriction (Amendment) Act, 1949.
| Object & Reasons6 |
- Amendment of Section 4 of East Punjab Act III of 1949.- To sub-section (2) of Section 4 of the East Punjab Urban Rent Restriction Act, 1949, the following proviso shall be added, namely :-
"Provided that, notwithstanding anything contained in sub-sections (3), (4) and (5), the fair rent for any building in the urban area of Simla shall not exceed the basic rent."
