Section 4(2)(b) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

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State of Punjab - Subsection

Section 4(2)(b) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

(b)require all persons concerned, that is to say, all persons who are, or may be, in occupation of, or claim interest in, the religious premises to show cause, if any, against the proposed order on or before such date as is specified in the notice being a date not earlier than ten days from the date of issue thereof.

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State of Punjab - Subsection

Section 4(2)(b) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997