Punjab Urban Rent Restriction (Amendment) Act, 1957

Punjab Act No. 21 of 1957

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Received the assent of the Governor of Punjab on the 10th July, 1957 and was published in the Punjab Gazette, Extraordinary, dated the 15th July, 1957.

An Act to amend the East Punjab Urban Rent Restriction Act, 1949 (Act No. III of 1949).

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

Short title and extent.- (1) This Act may be called the Punjab Urban Rent Restriction (Amendment) Act, 1957.

(2) It extends to the territories which, immediately before the 1st November, 1956, were comprised in the State of Punjab.

Object & Reasons6

Statement of Objects and Reasons of the East Punjab Urban Rent Restriction (Amendment) Act (21 of 1957). - Section 13 of the East Punjab Urban Rent Restriction Act, 1949, which relates to the eviction of tenants, does not provide for the ejectment of a tenant who is an employee of the landlord occupying the building as an employee, on his ceasing to be in such employment. Such a tenant can be a source of trouble and inconvenience to the employer, if he does not vacate the premises after his removal from service. The amendment proposed in the Bill is designed to meet this difficulty and to safeguard the legitimate interests of the landlord.

Punjab Gazette Extraordinary 1957, page 656.

Amendment of Section 13 of the East Punjab Act No. III of 1949.- After clause (c) of sub-paragraph (i) of paragraph (a) of sub-section (3) of Section 13 of the East Punjab Urban Rent Restriction Act, 1949, the following shall be added, namely :-

"(d) it was let to the tenant for use as a residence by reason of his being in the service or employment of the landlord, and the tenant has ceased, whether before or after the commencement of this Act, to be in such service or employment :

Provided that where the tenant is a workman who has been discharged or dismissed by the landlord from his service or employment in contravention of the provisions of the Industrial Disputes Act, 1947, he shall not be liable to be evicted until the competent authority under that Act confirms the order of discharge or dismissal made against him by the landlord."