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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3) in The Punjab Land Preservation Act, 1900

(3)A person aggrieved by an order contained in such a notice as aforesaid may, within thirty days from the service of such a notice or within such longer period as the Deputy Commissioner may allow in this behalf, serve a notice of his objections on the Deputy Commissioner in such manner as may be provided by the rules made under this Act.