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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2) in The Punjab Tenancy Act, 1887

(2)The tenant may, instead of, or in addition to, giving the notice in the manner mentioned in Sub-section (1), apply to a Revenue Officer on or before the date aforesaid to cause the notice to be served on the landlord, and Revenue Officer on receiving the cost of service from the tenant, shall cause the notice to be served as soon as may be.