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] [Entire Act] State of Punjab - Section Section 22 in The Punjab Land Reforms Rules, 1973 22. Manner of service of notice or orders. - Save as otherwise provided in these rules, notices or orders under the Act, shall be served in the manner provided in section 90 of the Punjab Tenancy Act, 1887 (Act XVI of 1887).
