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State of Madhya Pradesh - Section

Section 61 in M.P. Minor Mineral Rules, 1996

61. Copies of application of appeal, revision or review to be sent to impleaded parties.

- On receipt of the application and the copies thereof the Appellate or Reviewing Authority shall send a copy of the application to each of the parties impleaded under sub-rule (3) of Rule 60 specifying the date on or before which he may make his representation if any against the review/revision/appeal application.