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[Cites 0, Cited by 2] [Section 18A(3)] [Section 18A] [Entire Act]

State of Punjab - Subsection

Section 18A(3)(b) in East Punjab Urban Rent Restriction Act, 1949

(b)When an acknowledgement purporting to be signed by the tenant or his agent is received by the Controller or the registered article containing the summons is received back with an endorsement purporting to have been made by a postal employee to the effect that the tenant or his agent has refused to take delivery of the registered article and an endorsement is made by a process server to the effect that a copy of the summons has been affixed as directed by the Controller on a conspicuous part of building and the Controller after such enquiry as he deems fit, is satisfied about the correctness of the endorsement, he may declare that there has been a valid service of the summons on the tenant.