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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(b) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(b)no application for review of an order shall be entertained unless it is made within a period of sixty days from the date of passing of the order, or unless the applicant satisfies the Director that he had sufficient cause for not making the application within that period;