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[Cites 0, Cited by 3] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(3) in Haryana Panchayati Raj Act, 1994

(3)Any person aggrieved by an order under sub-section (2) may, within one month of the date of such order apply to the Director to have it set aside and the Director may suspend, vary or rescind such order upon such terms as to costs, payment into court or otherwise, as he thinks fit, but subject to the result of such application, if any, the order shall be conclusive proof of the amount due.