Section 47 in The Haryana Canal and Drainage Rules, 1976
47. Objections to demand. [Sections 31 and 65(2)(f)].
- Objections to the demand made before the Collector shall be referred by him to the Divisional Canal Officer, the Collector shall not suspend the collection except on the receipt of an intimation from the Divisional Canal Officer that an objection has been admitted by him.
