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."