Section 22 — Mode of making proclamation.
The Punjab Land-Revenue Act, 1887
When a proclamation relating to any land is issued by a Revenue-officer, it shall, in addition to any other mode of publication which may be prescribed in any provision of this Act, be made by beat of drum or other customary method, and by the posting of a copy thereof on a conspicuous place in or near the land to which it relates.Open in Lexace · Ask the AI about this section
Lex