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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1)(b) in The Punjab Land Revenue Act, 1887

(b)an application for review of an order shall not 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 or not making the application within that period;