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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(5) in Sakri Canals Irrigation Rules, 1952

(5)Any person so assessed may, within thirty days of the date on which he received the demand statement or within such further period as he may be allowed by the Divisional Canal Officer, file an objection to the assessment.