(3)Any applicant whose application has been rejected ] [Inserted by G.S.R. 151, dated 14.3.1958. ][or allowed in respect of only a part of the area to which it relates] [ Inserted by G.S.R. 1056, dated 8.11.1958.][or against whom an order as to cost has been made under sub-rule (1) may, within sixty days of the date of the order apply to the appropriate Government for reviewing the order and that Government may, after making such further inquiry as it thinks fit pass such order as it considers necessary.] [Inserted by G.S.R. 151, dated 14.3.1958. ]
