Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Punjab - Subsection Section 45(2) in The Punjab Tenancy Act, 1887 (2)A notice under sub-section (2) shall not be served after the fifteenth day of November in any [agricultural] [Inserted by the Repeal and Amending Act, 1891 (XII of 1891).] year.
