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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(7)(i) in Gujarat Minor Mineral Concession Rules, 2010

(i)Where an applicant for the grant or renewal of a quarry lease dies before the order granting him a quarry lease or its renewal is passed, the application for the grant or renewal of a quarry lease shall be deemed to have been made by his legal representative.