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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3) in The U.P. Minor Minerals (Concession) Rules, 1963

(3)The mining plan once approved shall be valid for entire duration of the mining lease/permit or for five years whichever is earlier. If the lease period is more than five years, then in that case the lease-holder will resubmit mining plan before the Officer authorised by notification in this behalf by the State Government.