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[Cites 0, Cited by 3] [Section 30FF] [Entire Act]

State of Punjab - Subsection

Section 30FF(4) in Northern India Canal and Drainage Act, 1873

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