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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Granite Conservation And Development Rules, 1999

(1)The owner, agent, mining engineer, or manager of every granite quarry shall not abandon or surrender a granite quarry or a part of such quarry during the subsistence of the lease except with prior permission in writing of the State Government or any person authorised in this behalf by that Government.