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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(1) in The Haryana Canal and Drainage Rules, 1976

(1)The period within which an appeal may be filed shall be thirty days, unless any other period is expressly provided by the Act or these rules, but any appeal may be admitted after the prescribed period when the applicant satisfies the Court that he had sufficient cause for not presenting the appeal within that period.