East Punjab Urban Rent Restriction (Amendment) Act, 1963

East Punjab Urban Rent Restriction (Amendment) Act, 1963

Punjab Act No. 30 of 1963

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Received the assent of the Governor of Punjab on October 1, 1963, and was published in the Punjab Gazette, (Extra), Legislative Supplement, Part I, dated October II, 1963/Asvina 19, 1885 Saka.

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

Be it enacted by the Legislature of the State of Punjab in the Fourteenth Year of the Republic of India as follows :-

1. Short title.- This Act may be called the East Punjab Urban Rent Restriction (Amendment) Act, 1963.
2. Insertion of new section 17-A in East Punjab Act III of 1949.- After section 17 of the East Punjab Urban Rent Restriction Act, 1949, the following section shall be inserted, namely :-

"17-A. Power to transfer proceedings from one appellate authority or Controller to another.- (1) The High Court may, on an application made to it or otherwise, by order transfer any proceeding pending before any appellate authority to another appellate authority and the appellate authority to whom the proceeding is so transferred may, subject to any special direction in the order of transfer, dispose of the proceedings.

(2) An appellate authority may, on an application made it to or otherwise, by order transfer any proceeding pending before any Controller to another Controller within its jurisdiction and the Controller to whom the proceeding is so transferred may, subject to any special direction in the order of transfer, dispose of the proceedings."