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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in The Haryana Canal and Drainage Rules, 1976

(2)Any person aggrieved by a notice of demand may, within a period of thirty days of the receipt of the notice, present an application stating his objections in writing to the Divisional Canal Officer. The orders of the Divisional Canal Officer passed thereon after such enquiry, as he may deem fit shall be final.