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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

NCT Delhi - Subsection

Section 15A(2) in Punjab Relief of Indebtedness Act, 1934

(2)Any person aggrieved by a decision of the board under sub-section (1) may appeal therefrom to the Collector or such other officer, not below the rank of an Assistant Collector of the first grade, as the Chief Commissioner may appoint in this behalf.