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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(2)No lessee or permit holder shall undertake any quarry operation in any area except under and in accordance with the terms and conditions of quarry lease or quarry permit under these rules.