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[Cites 0, Cited by 14] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(4) in The Haryana Canal and Drainage Act, 1974

(4)Any person aggrieved by the order of the Sub-Divisional Canal Officer, may prefer an appeal within fifteen days of the passing of such order to the Divisional Canal Officer, whose decision on such appeal shall be final.