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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(7)(i) in The Punjab Security of Land Tenures Rules, 1956

(i)The Collector or the Special Collector shall prepare a statement in Form F and forward immediately a copy thereof to the landowner or tenant concerned under cover of an endorsement prescribed in the Form and it shall be served upon the landowner or tenant as if it were a summons in the manner prescribed in section 90 of the Punjab Tenancy Act, 1887.