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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(1) in Sakri Canals Irrigation Rules, 1952

(1)When an appeal has been filed against an order of the Sub-divisional Canal Officer, Canal Revenue Assistant or Canal Ziladar, the proceedings shall be sent through the Divisional Canal Officer or Canal Deputy Collector, who shall forward them to the Collector with his opinion without delaying it for the purpose of making further enquiries.