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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)On receipt of any application for revision under sub-rule (2), the Director, after giving a reasonable opportunity of being heard to the aggrieved person, may confirm, modify or set aside the order made or direction issued by any officer who approved the Quarry Plan.