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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Punjab - Subsection

Section 195(3) in The Punjab Municipal Act, 1999

(3)The notice under this section shall be in such form, as may be prescribed, and the transferee or the person on whom the title devolves shall, if so required, be bound to produce before the Chief Officer documents evidencing the transfer or devolution.