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] [Section 5] [Entire Act] State of Punjab - Subsection Section 5(2) in The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953 (2)Notices under the Act shall be served in the manner provided in section 90 of the Punjab Tenancy Act, 1887.
