Section 19 in The Haryana Relief of Agricultural Indebtedness Act, 1989
19. [ Appeal. [Section 19 substituted by Haryana Act No. 6 of 1992.]
(1)Any person aggrieved by a decision of the Board may file an appeal to the Collector of the district.(2)The period of limitation for an appeal shall run from the date of the order appealed against and shall be thirty days.]
