Section 52A(2)(c) in The U.P. Minor Minerals (Concession) Rules, 1963

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State of Uttar Pradesh - Subsection

Section 52A(2)(c) in The U.P. Minor Minerals (Concession) Rules, 1963

(c)Whether due to accumulation of sand or morrum or Bajri or Boulder or any of these in mixed state, the applicant/applicants is/are suffering loss on account of non-utilisation of such applied land;

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State of Uttar Pradesh - Subsection

Section 52A(2)(c) in The U.P. Minor Minerals (Concession) Rules, 1963