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State of Punjab - Section

Section 10 in The Pepsu Tenancy and Agricultural Lands Rules, 1958

10. Notice for the purchase of a site of a dwelling-house.

- A tenant intending to purchase the site of a dwelling-house under sub-section (1) of section 15 of the Act shall intimate his intention to do so by a notice in writing delivered to the landowner personally or through registered post (acknowledgement due).