Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 3 in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974 3. Form of notices and orders. - [Section 17(2)(a)]. - A notice or order under the Act shall be in one of the appropriate Forms appended to these rules.
