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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2) in Haryana Pond and Waste Water Management Authority Act, 2018

(2)Any person aggrieved by the notification under sub-section (1) may, within two months from the date of publication of such notification in the Official Gazette, file his objections or suggestions before the Government in such manner, as may be prescribed.