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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2) in THE MAJOR PORT AUTHORITIES ACT, 2021

(2)If any allottee or employee or other person is aggrieved by the order made under sub-section (1),then the said allottee or employee or other person may appeal against the order with the compensation officer so appointed by the Board within thirty days from the receipt of the order under sub-section (1).