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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in Orissa Minor Minerals Concession Rules, 2004

(4)Notwithstanding anything contained in Sub-rule (3), if the State Government are of the opinion that in the interest of development of decorative stones it is necessary to do so, it may, for reasons to be recorded in writing, authorize the renewal of a lease for a further period or periods not exceeding twenty years in each case.