Section 95 in The Haryana Canal and Drainage Rules, 1976
95. Application to be in duplicate. [Sections 65(2)(f)].
- All applications made under Sections referred to in the preceding rule shall he submitted to the officer concerned in duplicate who may, while calling for a report from the subordinate officer forward the duplicate copy to that officer immediately retaining the original for his own record. When a report is called from the subordinate officer, the case shall be adjourned to a date fixed for the purpose and the applicant shall be informed of the date so fixed.
