Section 46 in The Punjab Tenancy Act, 1887

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State of Haryana - Section

Section 46 in The Punjab Tenancy Act, 1887

46. Power to make rules.

- The Financial Commissioner may make rules prescribing:-

(a)the form and language of application and notices under the two last foregoing sections; and

(b)the manner in which those applications and notices are to be signed and attested.

General Provisions Respecting Ejectment