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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(5) in Orissa Minor Minerals Concession Rules, 2004

(5)If the lessee does not work upon the lease for a continues period of two years, the lease shall be liable to be cancelled,unless prior permission has been granted for such stoppage by the Competent authority on reasonable grounds.