Section 43 — Application to Revenue officer for ejectment.
The Punjab Tenancy Act, 1887.
In any such case as is mentioned in clause (a) or clause (b) of the last foregoing section, the landlord may apply to a Revenue-officer for the ejectrment of the tenant in the case mentioned in the former clause or for the service on the tenant of a notice of ejectment in the case mentioned in the latter clause.Open in Lexace · Ask the AI about this section
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