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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Commercial Crops Cess Rules, 1974

(2)Two copies of each notice of demand shall be sent to the Patwari, who shall, deliver them to the lambardar concerned for distribution to the landowners. The lambardars shall within a period of five days of the receipt of the notices of demand from the patwari, deliver a copy of the notice of demand to the landowner of his agent or some adult male member of his family and obtain the signature of the landowner or his agent or an adult male member of his family, as the case may be, on the duplicate copy with him, in token of distribution of the notice of demand to the landowner.