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[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(4)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)set aside the order and direct the concerned authority or the Government, as the case may be, to reconsider the order on such grounds as it may deem just and proper.