Section 113(a) in The Punjab Land Revenue Act, 1887
(a)[ cause notice of the application and of the day so fixed to be served on such of the recorded co-sharers, as have not joined in the application to submit their replies and plans of partition with cogent reasons and if the share for which partition is applied for is a share in a tenancy, on the landlord also; and [Substituted by Haryana Act No. 12 of 2017, dated 10.4.2017.]
