Section 46 — Power to make rules.

The Punjab Tenancy Act, 1887.
The Financial Commissioner may make rules prescribing— (a) the form and language of applications and notices under the two last foregoing sections ; and (b) the manner in which those applications and notices are to be signed and attested..
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.