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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(1) in Gujarat Minor Mineral Concession Rules, 2017

(1)The Government may in the interest of mineral development and with reasons to be recorded in writing, permit amalgamation of two or more adjoining quarry leases held by a lessee:Provided that the period of amalgamated quarry leases shall be co-terminus with the quarry lease whose period will expire first.