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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Haryana - Subsection

Section 82(1)(b) in The Punjab Tenancy Act, 1887

(b)no application for review of an order shall be entertained unless it is made within ninety days from the passing of the order, or unless the applicant satisfies the Revenue Officer that he had sufficient cause for not making the application within that period;