Section 65(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)Any person aggrieved by any order made by the Competent Authority may within two months of the date of the communication of such order to him, apply to the Government in Triplicate in Form O, for the revision of the order. The application may be entertained after the said period of two months, if the Government is satisfied that he had sufficient cause for not making the application within the stipulated period.
