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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Karnataka - Subsection

Section 34A(2) in The Karnataka Minor Mineral Concession Rules, 1994

(2)Every licensee seeking the previous consent under sub rule (1) shall make application to the competent authority which shall be accompanied by a letter of consent from the owner of occupant of the land to the effect that he has No objection for quarrying minor minerals by the transferee.