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[Cites 0, Cited by 1] [Section 32D] [Entire Act]

State of Punjab - Subsection

Section 32D(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)Any person aggrieved by an order of the Collector under sub-section (2) may, within thirty days of the order, prefer an appeal to the State Government or an officer authorised by the State Government in this behalf.