EAST PUNJAB URBAN RENT RESTRICTION (AMENDMENT) ACT, 1949
Preamble - EAST PUNJAB URBAN RENT
RESTRICTION (AMENDMENT) ACT, 1949
THE EAST PUNJAB URBAN RENT RESTRICTION (AMENDMENT)
ACT, 1949
[Act No. 8 of 1949]
[18th April 1949.]
PREAMBLE
An Act to amend the East Punjab Urban Rent
Restriction Act, 1949, for making special provision with regard to the urban
area of Shimla.
It
is hereby enacted as follows :-
Section 1 - Short title
This
Act may be called the East Punjab Urban Rent Restriction (Amendment) Act, 1949.
Section 2 - 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."