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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(1) in The Karnataka Minor Mineral Concession Rules, 1994

(1)Any person aggrieved by an order of the Competent Authority not above the rank of Additional Director may, within sixty days of the date of communication of such order apply in Form-RV to the Controlling Authority for revision of such order.