Section 91 in The Haryana Canal and Drainage Rules, 1976
91. Objections by landowners to amount of cost shown in demand statements and their disposal. [Sections 50 and 65(2)(f)].
- Any owner may present his objections against the amount of cost shown in the demand statement to the Divisional Canal Officer concerned within a period of fifteen days of the date of receipt of the demand slip by him, or his agent or any adult male member of his family.
