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

State of Haryana - Subsection

Section 21(5) in The Haryana Canal and Drainage Act, 1974

(5)Any person aggrieved from order of the Divisional Canal Officer in respect of compensation may prefer an appeal, within thirty days of the passing of the order to the Collector whose decision shall be final.