Section 82 in Chhattisgarh Minor Mineral Rules, 2015
82. Copies of application of appeal to be sent to impleaded parties.
- On receipt of the application for appeal and the copies thereof, the Appellate Authority shall send a copy of the application for appeal to each of the parties impleaded under sub-rule (3) of rule 81 specifying the date on or before which he may make his representation, if any, against the appeal application.
