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State of Punjab - Section
Section 63 in The Punjab Land Revenue Rules
63. [ Charge for service of processes [See GSR 112/PA-17/1887/Sections 155/Amd. (7) dated 31-5-1965.]
.- For the service of every writ of demand, warrant of attachment and for warrant of arrest or other process for the collection of revenue under Chapters VI and VII of the Punjab Land Revenue Act, 1887 (XVII of 1887), a charge shall be made at the following rates :-]| Rs. | |
| (1)) For writ of demand ......... | 1 |
| (2) For warrant of attachment ......... | 2 |
| (3) For warrant of arrest or other process .. | 3 |