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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Haryana - Subsection

Section 45(4) in The Punjab Tenancy Act, 1887

(4)The notice shall also inform the tenant that if he does not intend to contest his liability to be ejected and he has any claim for compensation on ejectment, he should within two months from the date of the service of the notice prefer his claim to the Revenue Officer having authority under the next following sub-section to order his ejectment in the circumstances described in that sub-section.