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

State of Haryana - Subsection

Section 17(a) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(a)any suit, appeal or application for revision -
(i)to question the validity of any procedure or the legality of any order issued under this Act; or
(ii)to recover any debt which is deemed to have been duly discharged under the provisions of this Act;