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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The United Provinces Minor Irrigation Works Act, 1920

(1)Orders issued by the officer-in-charge under Section 16 shall be subject to appeal in writing made within fifteen days to such officer or officers as the [State Government] [Substituted by A.O.1950.] directs by rule, but unless appealed against in the prescribed manner shall be final.