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State of Haryana - Section

Section 20 in Haryana Management of Municipal Properties and State Properties Rules, 2007

20. Revision.

- Any person aggrieved by an order of the Deputy Commissioner under rule 19, within thirty days of the date of communication to him such decision, make an application in writing to the Commissioner of the Division for revision against the said order/decision and the Commissioner may confirm, vary or reverse the decision of the Deputy Commissioner.