Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in Gujarat Minor Mineral Concession Rules, 2017

(3)The Government may cancel a quarry permit in case of breach of any of the conditions subject to which it is granted. On cancellation of the permit, the quarried materials lying on the land from which they are extracted shall become the absolute property of the Government.