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[Cites 0, Cited by 0] [Section 30D] [Entire Act]

State of Punjab - Subsection

Section 30D(2) in Northern India Canal and Drainage Act, 1873

(2)Any person interested in the land notified under sub-section (1) may within fifteen days from the publication thereof, apply to the Divisional Canal Officer by petition stating his objections to the proposed acquisition of his rights.