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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(b) in The Punjab Betterment Charges and Acreage Rates Rules, 1955

(b)The orders of Divisional Canal Officer or the Deputy Collector, as the case may be, on such objection will be appealable to the Commissioner of the Division concerned, within 30 days of the date of such orders.