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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(c) in The Punjab Village Common Lands (Regulation) Rules, 1964

(c)require all persons concerned, that is to say, all persons who are or may be, in occupation of the land or other immovable property, specified in the notice, to show cause, if any, against the proposed order on or before the date to be specified in the notice being the date, not earlier than ten days from the date of, issue thereof.