Section 82 in The Haryana Canal and Drainage Rules, 1976
82. Disposal of objections as to ownership of lands in respect of which cost is payable. [Section 50].
- Any aggrieved landowner may present a petition, in writing, to Divisional Canal Officer, within a period of fifteen days of the publication of notice under rule 81 stating his objections. The Divisional Canal Officer shall after giving him an opportunity to support his objection and after such verification, as may be necessary, confirm, vary or cancel the assessment of cost against him.
