Extending the East Punjab Urban Rent Restriction (Amendment) Act, 1985

Notification No. G.S.R. 1289 (E), dated, 15th December, 1986

Pu687

No. G.S.R. 1289 (E). - In exercise of the powers conferred by section 87 of the Punjab re-organisation Act, 1966 (31 of 1966), the Central Government hereby extends to the Union Territory of Chandigarh, the East Punjab Urban Rent Restriction (Amendment) Act, 1985 (Punjab Act No. 2 of 1985), as in force in the State of Punjab at the date of this notification, subject to the following modifications, namely :-

Throughout the Act, for the words "the East Punjab Urban Rent Restriction Act, 1949" wherever they occur, the words "the Punjab Urban Rent Restriction Act, 1949" shall be substituted.
In Section 13-A as substituted by section 4, -

(a) in the opening paragraph, for the words, figures and brackets "commencement of the East Punjab Urban Rent Restriction (Amendment) Act, 1985", the words, figures and brackets "extension of the East Punjab Urban Rent Restriction (Amendment) Act, 1985, to the Union territory of Chandigarh" shall be substituted;

(b) in the first proviso, for clause (a), the following clause shall be substituted, namely :-

"(a) in the case of death of such specified landlord, before the extension of the East Punjab Urban Rent Restriction (Amendment) Act, 1985, to the Union Territory of Chandigarh within one year of such extension".