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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3)(xviii) in Andhra Pradesh Minor Mineral Concession Rules, 1966

(xviii)The Deputy Director may, in consultation with the Government determine the lease, if it is considered by him necessary to do so in the public interest after giving two calendar months notice in writing ;