Section 65(4) in Gujarat Minor Mineral Concession Rules, 2010
(4)(a)On receipt of revision application and the copied thereof, the State Government shall cause to sent a copy of the application to the Competent Authority and to all the parties impleaded therein under sub-rule (2), to make their representation, if any, within one month from the date of issue of the communication. The Competent Authority and the impleaded parties while making their representation to the Government shall simultaneously epdorse a copy of their representation to other parties by Registered Post A.D.(b)All or any of representation received from any party under clause (a) shall be sent to the other parties for making such further representation as they may like within one month from the date of the receipt of the communication. The parties making further comments shall send the same to all impleaded parties by Registered Post A.D.
