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 21A(1)] [Section 21A] [Entire Act] State of Karnataka - Subsection Section 21A(1)(b) in The Karnataka Minor Mineral Concession Rules, 1994 (b)The period for which a quarrying lease may be granted by auction shall be one year.