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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(v) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(v)The lessee may surrender the lease at any time by giving not less than three calendar months notice in writing to the lessor after paying all outstanding dues to the lessor;