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[Cites 0, Cited by 2] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(3) in Northern India Canal and Drainage Act, 1873

(3)On the receipt of an application under sub-section (2), the Deputy Collector shall give notice to the other persons interested that on a day to be named in such notice, he shall proceed to inquire into the said matter and after the enquiry he shall pass an order thereon.