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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(4) in Gujarat Minor Mineral Concession Rules, 2017

(4)In every application under sub-rule (1) or sub-rule (2) against the order refusing to grant a mineral concession, any other person to whom a mineral concession was subsequently granted in respect of the same area or for a part thereof, shall be impleaded as a party.