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Union of India - Section

Section 27 in The Port Of New Mangalore (Harbour Craft) Rules, 1976

27. Appeal from Deputy Conservator's decision.

(1)An appeal shall be from any decision of the Deputy Conservator under these rules, to the Conservator of the Port who shall decide the same.
(2)Such appeal shall be preferred in writing within seven days from the date on which the decision of the Deputy Conservator appealed against has been communicated in writing to the party or parties concerned.