Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Karnataka - Subsection Section 51(3) in The Karnataka Minor Mineral Concession Rules, 1994 (3)If the bid of any person participating in the sale is disputed, the decision of the authorised officer on the spot shall be final and binding.
