Section 54(4) in The Mineral Concession Rules, 1960
(4)On receipt of the application and the copies thereof, the Central Government shall send a copy of the application to each of the parties impleaded under sub-rule (2) specifying a date on or before which he may make his representations, if any, against the revision application.[* * *] [ Explanation omitted by G.S.R. 6(E), dated 7.1.1993.]
