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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(a) in The Punjab Betterment Charges and Acreage Rates Rules, 1955

(a)Any landowner or occupancy tenant may present his objections against the demand to the Divisional Canal Officer or the Deputy Collector concerned within thirty days of the date of service of the demand slips or where the demand slips were not duly served when he has knowledge of the demand against him.