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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Punjab - Subsection

Section 90(1) in The Punjab Tenancy Act, 1887

(1)A summon issued by a Revenue Officer or Revenue Court shall, if practicable, be served (a) personally on the person to whom it is addressed, or failing him on (b) his recognized agent, or (c) an adult male member of his family who is residing with him.