Section 32 in THE MAJOR PORT AUTHORITIES ACT, 2021
32. Application to Adjudicatory Board.
Any person aggrieved by any action of the Board while exercising its powers under sections 22 to 31 (except section 29), may approach the Adjudicatory Board constituted under section 54 by filing an application before it in such form, manner and on payment of such fee, as may be prescribed.
