Section 47(3)(l) in The Major Port Trusts Act, 1963

[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(l) in The Major Port Trusts Act, 1963

(l)any person aggrieved by an award of the arbitrator made under this section may, within thirty days from the date of the award, prefer an appeal to the High Court within whose jurisdiction the port is situated:

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Union of India - Subsection

Section 47(3)(l) in The Major Port Trusts Act, 1963