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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(1)Any person aggrieved by an order of Executive Officer made under these rules, may within thirty days of the date of communication to him of such order prefer an appeal to the Deputy Commissioner.