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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Punjab - Subsection

Section 90(5) in The Punjab Tenancy Act, 1887

(5)When a summons is so forwarded in a letter and it is proved that the letter was properly addressed and duly posted and registered, the office or court may presume that the summons was served at the time when the letter would be delivered in the ordinary course of post.