Section 46(3) in Bihar Minor Mineral Concession Rules, 1972
(3)After considering the records referred to in [sub-rule (2) the Commissioner may confirm] [Substituted for sub-rules (2) & (3) by S.O. 867 dated 21.8.1972.], modify or set aside the order or pass such other order in relation thereto as the Commissioner may deem just and proper and his order shall be final.
