The East Punjab Urban Rent Restriction (Chandigarh Amendment) Act, 1982
Section 1: Short title.
This Act may be called the East Punjab Urban Rent Restriction (ChandigarhAmendment) Act, 1982.
Section 2: Repealed.
[East Punjab Act III of 1949.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 2and the First Schedule (w.e.f. 31-3-1988).
Section 3: Repealed.
[Amendment of section 2.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988.
Section 4: Special provision as to pending cases
The provisions of the principal Act, as amended by thisAct, shall apply to and in relation to every case, under the principal Act, for eviction of a tenant from abuilding let under a single tenancy for use for the purpose of business or trade and also for the purpose ofresidence which is pending immediately before the commencement of this Act, and any order made insuch case before such commencement by any authority, shall, on an application made in this behalf tosuch authority, be modified so as to be in conformity with the provisions of the principal Act as amendedby this Act.
Explanation.--For the purposes of this section, a case relating to eviction of a tenant shall be deemedto be pending--
(a) if no order has been made in such case for the eviction or otherwise of the tenant; or
(b) if an order has been made in such case for the eviction of the tenant and such order remains tobe executed.