Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Madhya Pradesh - Subsection Section 54(4) in M.P. Minor Mineral Rules, 1996 (4)Award not to be claimed as of right-(i)Awards under these rules can not be claimed as matter of right.(ii)No appeal lies to any authority on any award made by the Competent Authority under these rules.
