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State of Madhya Pradesh - Section
Section 23 in M.P. Minor Mineral Rules, 1996
23. Restrictions on area of quarry lease.
- [(i) No lessee shall ordinarily hold in aggregate more than the area of Limestone (Minor Mineral), [* * *] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] and Flag stone in the State as specified below :-| (A) Cooperative Society/Association/Companies | - | 10 Hectares |
| (B) Individuals | - | 4 Hectares |