Section 5 in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974
5. Holding of inquiries.
- [Section 17(2)(b)] - (1) Where any person on whom a notice or order under this Act has been served desires to be heard through his representative, he should authorise such representative in writing.(2)The Collector shall record the summary of the evidence tendered before him. The summary of such evidence and any relevant documents filed before him shall form part of the records of the proceedings.
