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Union of India - Section

Section 42 in The Citizenship Rules, 2009

42. Authority for revision of an order made under the Act by prescribed authority

.-If an application is made by a person aggrieved by an order made under the provisions of the Act, the application shall be disposed off after giving a reasonable opportunity to the person affected to present his case, by an authority one rank higher than the authority specified for disposal of application against the order of which revision is sought.