Section 91 — Mode of service of notice, order or proclamation or copy thereof.

The Punjab Tenancy Act, 1887.
A notice, order or proclamation, or copy of any such document, issued by a Revenue-officer or Revenue Court for service on any person shall be Served in the manner provided in the last foregoing section for the service of a summons.
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.