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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(6)(a) in The Punjab Land Revenue Act, 1887

(a)summons may be sent by the Revenue-officer by whom it is issued whether within or out of the State by post, courier service, fax message or by electronic mail service;