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

State of Punjab - Subsection

Section 45(1) in The Punjab Tenancy Act, 1887

(1)On receiving the application of the landlord in any such case as is mentioned in clause (b) of Section 42, the Revenue Officer shall, if the application is in order and not open to objection on the face of it, cause a notice of ejectment to be served on the tenant.