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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Daman and Diu - Subsection

Section 10(8) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987

(8)A claimant, who is dissatisfied with the decision of the Commissioner, may prefer an appeal against the decision to the principal civil court of original jurisdiction within the local limits of whose jurisdiction the relevant mine is situated.