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State of Haryana - Section

Section 113 in The Haryana Canal and Drainage Rules, 1976

113. Cost of service. [Section 65(2)(f)].

- The cost of serving any notice shall be borne in the first instance by the appellant and shall be paid to the proper officer of the court before such notice is issued. The charge made for service shall be in accordance with lowest civil process scale for the time being in force.