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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(5) in The Punjab Land Revenue Act, 1887

(5)When a summons is so forwarded in a letter, and it is proved that the letter was properly addressed and duly posted and registered, the Revenue- officer may presume that the summons was served at the time when the letter would be delivered in the ordinary course of post.