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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3) in The Haryana Ceiling on Land Holdings Rules, 1973

(3)The memorandum shall be prescribed to the appellate authority by the appellant or his duly authorised agent and it shall be signed and verified in the manner in which plaints are signed and verified.