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[Cites 0, Cited by 0] [Section 75] [Entire Act]

British India - Subsection

Section 75(2) in The Northern India Canal And Drainage Act, 1873

(2)the cases in which, and the officers to whom, and the conditions subject to which, orders and decisions given under any provision of this Act, and not expressly provided for as regards appeal, shall be appealable;