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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(9) in The Haryana Canal and Drainage Rules, 1976

(9)A separate application shall be made and a separate fee paid for each record, the inspection of which is desired, unless the records are so closely connected that, in the opinion of the officer incharge of the records they may be regarded as one, in which case one application and one fee shall suffice.