Section 14(2)(b) in The Punjab Security of Land Tenures Act, 1953

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2)(b) in The Punjab Security of Land Tenures Act, 1953

(b)on receiving such application the Assistant Collector shall by a written notice require the landlord to accept the rent payable in accordance with this Act, or to give a receipt, as the case may be, or both, within 60 days of the receipt of the notice.]

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State of Punjab - Subsection

Section 14(2)(b) in The Punjab Security of Land Tenures Act, 1953