Legal Document View

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
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(1)(iv) in Punjab Package Deal Properties (Disposal) Rules, 1976

(iv)Where by due diligence the address of the person concerned cannot be known, the order or notice may be despatched to him through the Tehsildar (Sales) or Naib-Tehsildar (Sales) concerned.