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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(3) in Punjab Gram Panchayat Act, 1952

(3)If the accused or the defendant resides at the time of the issue of the summons outside the local area of its jurisdiction the 2* * Panchayat may forward the summons to the 2* * Panchayat within the local area of whose jurisdiction the accused or the defendant resides and such 2* * Panchayat shall cause it to be served as if it were a summons issued by itself.