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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in The Punjab Security of Land Tenures Rules, 1956

(1)A landowner desiring to eject a tenant, under clauses (ii) to (vii) of sub-section (1) of section 9, read with Section 14-A(i) of the Act shall, when applying to the Assistant Collector, I Grade, having jurisdiction, do so in writing in Form L.