Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act] State of Punjab - Subsection Section 5(4)(a) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967 (a)personally on or to the person to whom it is addresed; or failing him;