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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2) in The Haryana Canal and Drainage Act, 1974

(2)Any person interested in the land notified under sub-section (1) may within twenty-one days from the publication thereof, apply to the Divisional Canal Officer by petition stating his objection to the proposed acquisition of his rights.