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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(5) in The Punjab Tenancy Act, 1887

(5)If within two months from the date of the service of the notice the tenant does not institute a suit to contest his liability to be ejected a Revenue Officer, on the application of the landlord shall, subject to the provisions of this Act with respect to the payment of compensation, order the ejectment of the tenant.Provided that the Revenue Officer shall not make the order until he is satisfied that the notice was duly served on the tenant.