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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Haryana Relief of Agricultural Indebtedness Act, 1976

(2)Any person aggrieved by a decision of the debt settlement officer under sub-section (1) may appeal therefrom to the Collector :Provided that an appeal shall not lie from an order refusing to review or confirming on review a previous order.