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[Cites 0, Cited by 1] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(2) in Punjab Gram Panchayat Act, 1952

(2)When the person on Whom the summons is to be served resides within its jurisdiction such summons shall ordinarily, be served by one of the chaukidars of the local area but the 1* * Panchayat may in its discretion have it served by any other person willing to do so.