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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(7) in The Haryana Canal and Drainage Rules, 1976

(7)The fee shall be paid in court fee stamps, affixed to the original application, before the file is handed over to the applicant. The stamp affixed to the application shall be punched and cancelled immediately on receipt of the application.