Section 18 in The Punjab Land Revenue (Thur, Sem, Chos and Sand) Remission and Suspension Rules, 1960
18. [ Manner of delivery of parcha to land-owners. [Rule 18 substituted by Notification No. G.S.R. 134, dated 16th May, 1964.]
- A parcha in Form 'D' of the field numbers mentioned in Form 'C' shall be delivered to the landowner in the manner laid down for the service of summons in sub-sections (1) and (2) of section 90 of the Punjab Tenancy Act, 1887.]
