Section 29(5) in The Haryana Canal and Drainage Act, 1974
(5)All questions, appeals and applications pending for disposal on the commencement of the Haryana Canal and Drainage (Amendment) Act, 1987, before the Canal Executive Officers, Collectors and Commissioners, as the case may be, shall also be decided by the Divisional Canal Officers Superintending Canal Officers and Chief Canal Officers, respectively.] [Inserted vide Haryana Act No. 8 of 1988.]
