Section 5(1) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(1)Every summons, notice, order, requisition, proclamation which under the Act or these rules is required to be served on or issued, delivered or communicated to any person or published for general information, shall be served, issued, delivered, communicated or published (as the case may be) as hereinafter provided.
