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State of Haryana - Section

Section 109 in The Haryana Canal and Drainage Rules, 1976

109. Contents of notice. [Section 65(2)(f)].

- A written notice containing the name of the Court, the names of the parties, the date and place fixed for the hearing of the appeal, and such other particulars as the court may, by general or special order, direct, shall be issued in duplicate under the hand and seal of the Court.