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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(4) in Northern India Canal and Drainage Act, 1873

(4)The Financial Commissioner may suo motu at any time or on an application made in this behalf by an aggrieved person within a period of thirty days from the date of the order, revise an order passed in appeal under sub-section (3).