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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in The Punjab Security of Land Tenures Rules, 1956

(2)A landowner desiring to recover the arrears of rent from a tenant, under section 14-A(ii) of the Act, shall apply to the Assistant Collector II Grade, having jurisdiction, in Form M, and the Assistant Collector shall thereupon issue a notice to the tenant in Form N.