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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(3) in The Punjab Tenancy Act, 1887

(3)The notice shall specify the name of the landlord on whose application it is issued and describe the land to which it relates, and shall inform the tenant that he must vacate the land before the first day of May next following, or that, if he intends to contest his liability to ejectment, he must institute a suit for that purpose in a Revenue Court within two months from the date of the service of the notice.