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State of Madhya Pradesh - Section

Section 51 in M.P. Minor Mineral Rules, 1996

51. Approval of Scheme.

(1)The Collector shall within a period of 90 days from the date of receipt of the scheme, under Rules 48 and 50 convey his approval or disapproval together with reasons to the lessee or permit holder.
(2)If no decision is conveyed within the stipulated period under sub-rule (1), it shall be deemed to have been provisionally approved subject to the final decision whenever communicated.