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[Cites 0, Cited by 5] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(2)Any person aggrieved by an order made by a competent authority or by any other person in virtue of any powers exercisable by him under this Act may, within twenty-one days from the date of the order, prefer an appeal to the Central Government.