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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(4) in The Haryana Canal and Drainage Act, 1974

(4)The Chief Canal Officer may, on an application made in this behalf by an aggrieved person, within a period of thirty days from the date of the order, revise an order passed in appeal under sub-section (3).