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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974

(2)Where the copy of the notice under sub-rule (1) is delivered or tendered the signature of the person to whom the copy is so delivered or tendered shall be obtained in token of acknowledgement of the service.