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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(7) in Gujarat Minor Mineral Concession Rules, 2017

(7)The date on which a duly executed quarry lease deed is registered shall be the date of commencement of the quarry lease, and the holder of the letter of intent shall ensure that it achieves registration of the quarry lease deed within thirty days from the date of its execution.