Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31N] [Entire Act] State of Karnataka - Subsection Section 31N(3) in The Karnataka Minor Mineral Concession Rules, 1994 (3)A quarrying lease granted under this Chapter may be renewed for two periods, each period not exceeding the period of the original lease.
