Section 17 in The Punjab Land Preservation Act, 1900
17. Mode of proclaiming notifications and observing notices, orders and processes, issued under the Act.
(1)Upon the publication of a notification issued under any of the provisions of this Act, the Deputy Commissioner shall cause public notice of the substance thereof to be given at convenient places in the locality to which which such notification relates.(2)The procedure prescribed in sections 20, 21 and 22 of the Punjab Land Revenue Act, 1887 (XVII of 1887), shall be followed, as far as may be, in proceedings under this Act.
