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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(3) in Gujarat Minor Mineral Concession Rules, 2017

(3)Reclamation and Rehabilitation of lands:- Restoration, reclamation and rehabilitation of land affected by mining operations shall be undertaken in a phased manner so that the work is completed before the conclusion of mining operations and the abandonment of the quarry or mine, with a view to leave a productive and sustainable site.