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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Minor Mineral Concession Rules, 1964

(2)No lessee by himself or with any person joint in interest with him shall ordinarily hold in aggregate more than 5 square kilometers of area under lease in respect of one minor mineral within the State of Punjab :Provided that at the time of the renewal of the lease, the lessee shall be entitled to surrender any part of the area.