| Statement of Objects and Reasons of Urban Rent Restriction (Amendment) Act (13 of 1949). - By Ordinance No. 1 of 1949, sub-section (2) of Section 4 of the Punjab Urban Rent Restriction Act, 1947, was amended by the addition of a proviso indicating that notwithstanding anything contained in sub-sections (3), (4) and (5), the fair rent of any building in the urban area of Simla shall not exceed the basic rent. These provisions are important and have not been included in the East Punjab Urban Rent Restriction Act, 1949, which has since been passed in the East Punjab Legislative Assembly. In order to do so now, the amending Bill is being enacted.
East Punjab Gazette Extraordinary, dated 29th March, 1949.
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