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State of Madhya Pradesh - Section

Section 16 in M.P. Minor Mineral Rules, 1996

16. Premature applications.

- Applications for the grant of a quarry lease in respect of areas whose availability for grant is required to be notified under Rule 12 shall if :-
(a)no notification has been issued under that rule; or
(b)where any such notification has been issued, the period specified in notification has not expired;
shall be deemed to be premature and shall be entertained and the application fee thereon, if any paid, shall be refunded.