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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)An application, for the renewal of a Quarry Lease made within the time, referred to in rule 38, and complete in all material particulars shall be disposed off by the Sanctioning Authority before the date of expiry of the lease.