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

State of Punjab - Subsection

Section 73(4) in Punjab Gram Panchayat Act, 1952

(4)If the accused or the defendant resides at the time of the issue of the summons outside the 3[jurisdiction of a] Panchayat 4* * the 2* * Pachayat may, where it is not possible to serve the summons through another 2* * Panchayat, forward the summons to the nearest [5 Judicial Magistrate] who shall cause it to be served as if it were a summons issued by himself.