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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(4) in The U.P. Participatory Irrigation Management Act, 2009

(4)Any party aggrieved by the decision or order of the competent canal officer may appeal to appellate officer within 30 days from the date of such decision or order. The decision taken by the appellate authority shall be final and binding.