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[Cites 0, Cited by 0] [Section 70(8)] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(8)(d) in Gujarat Minor Mineral Concession Rules, 2017

(d)The lease holder shall not cut or injure any trees in area of his quarry lease without the previous sanction in writing of any officer authorised in this behalf under any law in force; and