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State of Punjab - Section

Section 43 in The Punjab Tenancy Act, 1887

43. Application to Revenue Officer for ejectment.

- In any such case as is mentioned in clause (a) or clause (b) of the last foregoing section the landlord may apply to a Revenue Officer for the ejectment of the tenant in the case mentioned in the former clause or for the service on the tenant of a notice of ejectment in the case mentioned in the latter clause.