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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)In every application made under sub-rule (1) against the order of the Competent Authority, refusing to grant quarry lease or quarry permit or quarry Parwana, any person to whom such a concession was granted in respect of the same area or part there of shall be impleaded as party.