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[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(6)(a) in Gujarat Minor Mineral Concession Rules, 2017

(a)the reasons on account of which it will not be possible for the lessee to undertake or on account of which the lessee failed to undertake quarrying operations or continue such operations;