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[Cites 0, Cited by 5] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2) in The Haryana Canal and Drainage Act, 1974

(2)An appeal shall lie against the decision of the Superintending Canal Officer passed under sub-section (1) in regard to any of the matters covered under clauses (a), (b) and (c) of sub-section (1) of Section 17 to the Chief Canal Officer within thirty days of the date of such decision.