Section 33 in The Bombay Minor Mineral Extraction Rules, 1955
33. [Appeal.] [Substituted by G.N. of 8.10.1973.]
- Any person aggrieved by an Order of competent officer-(i)refusing to grant a quarrying lease or permit,(ii)determining or cancelling such lease or permit,(iii)refusing to permit transfer of a quarrying lease,may within two months of the date of such order, [appeal to Government] [Substituted by G.N. of 8.10.1973.].
