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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(2) in The Punjab Village Common Lands (Regulation) Act, 1961

(2)Any person aggrieved by any determination made b a Panchayat under sub-section (1) may, within thirty days thereof, appeal to the Collector whose decision thereon shall be final.