Section 5 in The Redemption of Mortgages (Punjab) Act, 1913
5. Mortgagee to be summoned.
- When the petition has been duly presented and the deposit has been made, the Collector shall issue to the mortgagee a summons to appear on a date to be therein specified. Every summons shall be accompanied by a copy of the petition, with the date of deposit endorsed thereon.
