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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(c) in Gujarat Minor Mineral Concession Rules, 2017

(c)the quarry lease area so demarcated shall classified into forest land, land owned by the Government and land not owned by the Government and any Scheduled Area comprised therein shall also be identified;