Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 16 in Mineral Area Development Authority Market Fee Rules, 2010

16.

Any person or body, aggrieved by order of cancellation or refusal of granting licence may prefer an appeal before the prescribed authority within a period of 30 days from the date of such order.