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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Seaward Artillery Practice Act, 1949

(4)Any claimant dissatisfied with the refusal of the Revenue Officer to award him compensation or with the amount of compensation awarded to him by the Revenue Officer, may, at any time within one month of the communication to him of the decision of the Revenue Officer, prefer an appeal to the Collector against the decision.