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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(3)(a) in The Karnataka Minor Mineral Concession Rules, 1994

(a)In respect of quarrying lease consisting of an area of five acres and more; a quarrying plan, containing the particulars specified in clause (c) shall be submitted by the lessee within six months from the date of grant of lease.