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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in M.P. Minor Mineral Rules, 1996

(1)A quarry lease for minerals specified in S. No. 1 of Schedule 1 shall be granted only to the Madhya Pradesh State Mining Corporation Limited (A Government of Madhya Pradesh Undertaking) for establishing cutting and polishing unit in the State by itself or as a Joint Venture.