East Punjab Urban Rent Restriction (Amendment) Act, 1950

East Punjab Urban Rent Restriction (Amendment) Act, 1950

Act No. 17 of 1950

Pu879

Received the assent of His Excellency the Governor of Punjab on the 31st October 1950 and is published in the Punjab Gazette, Extraordinary, dated the 1st November, 1950.

An Act to amend the East Punjab Urban Rent Restriction Act, 1949.

It is hereby enacted as follows :-

1. Short title.- This Act may be called the East Punjab Urban Rent Restriction (Amendment) Act, 1950.

2. Amendment of Section 13 of East Punjab Act III of 1949.- To sub-section (1) of Section 13 of the East Punjab Urban Rent Restriction Act, 1949, the following words shall be added and shall be deemed to have been added since the commencement of the Act, namely :-

"On in pursuance of an order made under Section 13 of the Punjab Urban Rent Restriction Act, 1947, as subsequently amended."

3. Repeal of Punjab Ordinance No. VI of 1950.- The East Punjab Urban Rent Restriction (Amendment) Ordinance, 1950, is hereby repealed but notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act.